(3)If any work is begun or completed without permission as aforesaid, the Chairman-in-Council may-(a)by notice require the owner or other person who has done such work to fill up or demolish such work in such manner as the Chairman-in-Council may direct, or(b)grant permission to retain such work for reasons to be recorded in writing, in exceptional circumstances if such retention is not otherwise objectionable :Provided that the Board of Councilors may impose such fine not exceeding five hundred rupees for such contravention, as it may deem fit.[333. Prevention of mosquito-breeding. - (1) If, in the opinion of the Chairman-in-Council, any pool, ditch, tank, well, pond, swamp. quarry, hole, drain, cesspool, watercourse, pit, cistern, desert or air-cooler. ground, underground, or overhead tank or any collection of water, or any land on which water may, at any time, accumulate, is or likely to become a breeding place of mosquitoes or, in any other respect, becomes a nuisance, the Chairman-in-Council may by notice require the owner or the person having control thereof to take all or any of the following actions :-(a)to clean. or drain off or remove water therefrom, or to provide cover thereto, or(b)[ to treat the same in such physical, chemical or biological method as may consider suitable in the circumstances, or](c)to fill up unwholesome water body :Provided that any unwholesome water body may be filled up only after compliance with the provisions of section 4C of the West Bengal Land Reforms Act, 1955, (West Ben. Act X of 1956), by the owner or the person having control thereof.
