278. Prohibition of construction of well, tanks without the permission of the Executive Officer.
(1)No new well, tank, pond, cistern, fountain or the like shall be dug or constructed without the permission of the Executive Officer.(2)The Executive Officer may grant permission, subject to such conditions as he may deem necessary or may, for reasons to be recorded by him refuse it.(3)If any such works is begun or completed without such permission, the Executive Officer may either -(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Executive Officer shall direct; or(b)grant permission to retain such, work, but such permission shall not exempt such owner from proceedings for contravening the provisions of Sub-section (1).
