(1)The Municipal Commissioner or the Executive Officer may, by a general or a special order affecting such portion of the municipal area as may be specified therein, prohibit -(a)the making of excavation for the purpose of taking earth there from or storing rubbish or offensive matter therein, or(b)the digging of cesspool, tanks, ponds, wells or pits, without his special permission.(2)No person shall make any excavation referred to in clause (a), or dig any cesspool, tank, pond, well or pit referred to in clause (b), of sub-section (1) in contravention of any such order.(3)If any such excavation is made, or any such cesspool, tank, pond, well or pit is dug in contravention of the order under sub-section (1), the Municipal Commissioner or the Executive Officer may, by notice, in writing, require the owner or the occupier of the land, on which such excavation is made or such cesspool, tank, pond, well or pit is dug, to fill it up with earth or other material approved by him.
