Section 159A(2) in The Howrah Municipal Corporation Act, 1980
(2)No person shall keep or permitted to be kept or maintained, within any premises or land any collection of stagnant or flowing water which in the opinion of 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.], is or is likely to be breeding place for mosquitoes unless such collection of water is treated in such manner as may effectively prevent the breeding of mosquitoes.
