Section 159A(1) in The Howrah Municipal Corporation Act, 1980
(1)If, in the opinion of the [the Commissioner or any other officer duly authorised by the Commissioner], any pool, ditch, tank, well, pond, swamp, quarry, hole, drain, cesspool, watercourse, pit, cistern, desert or air-cooler, ground, or underground or overhead tank or any collection of water, or any land on which water may, at any time, accumulate, is or likely to become a breeding place of mosquitoes or, in any other respect, becomes a nuisance, the [the Commissioner or any other officer duly authorised by the Commissioner] [Substituted 'Mayor-in-Council' by West Bengal Act No. 7 of 2018, dated 5.4.2018.] may by notice require the owner or the person having control thereof to take all or any of the following actions :-(a)to clean, or drain-off or remove water therefrom, or to provide cover thereto; or(b)[ to treat the same in such physical, chemical or biological method as may consider suitable in the circumstances, or;] [Substituted by West Bengal Act No. 7 of 2018, dated 5.4.2018.](c)to fill up such unwholesome waterbody:Provided that any wholesome waterbody can be filled up only after compliance of the provisions of section 4C of the West Bengal Land Reforms Act 1955 by the owner or the person having control thereof.
