(7)For construction of permanent water collections such as swimming pools, artificial fountains, or water reservoirs, constructed for the purpose of beautification,-(a)an application shall be submitted to the Municipality, stating therein the anti-larval measures, which shall be taken by the applicant to keep the water free of mosquito larvae;(b)the Board of Councilors, after considering the application, shall issue a license to the applicant;(c)the applicant shall receive the said license on payment of such fee as may be determined by the Board of Councilors, and the license shall be renewed annually.
