Section 308(1) in The Calcutta Municipal Corporation Act, 1980
(1)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 any position in Calcutta which has not been approved by the Municipal Commissioner; or(c)upon any site or in any position outside Calcutta 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 Calcutta.
