Section 178(1) in Siliguri Municipal Corporation Act, 1990
(1)No person shall construct a cesspool-(a)beneath any part of any building or within fifteen meters of any tank, reserve, water source or well, or(b)upon any site or in any position in Siliguri which has not been approved in writing by the Chief Executive Officer, or(c)upon any site or in any position outside Siliguri which has not been so approved and is situated within ninety meters of any reservoir, used for storage of filter water to be supplied to Siliguri.
