Section 497(3) in The Calcutta Municipal Corporation Act, 1980
(3)If any such excavation, cesspool, tank, pond, well or pit is made or dug after the publication of any such order and without the permission required thereby, the Municipal Commissioner may, by written notice, require the owner or occupier of the land on which the same is made or dug to fill it up with earth or other material approved of by him.
