Section 308 in Kolkata Municipal Corporation Act, 1980
308. Position of cesspool.
- No person shall construct a cesspool—(a)beneath any part of any building or within fifteen metres of any tank, reservoir, water-course or well; or(b)upon any site or in Kolkata which has not been approved by the Municipal Commissioner; or(c)upon any site or in any position outside Kolkata which has not been so approved and is situated within ninety metres of any reservoir used for the storage of wholesome water to be supplied to Kolkata.(2)The Municipal Commissioner may, at any time by written notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1) to remove such cesspool or to fill it up with such material as may be approved by him.
