Section 202(1) in The Gujarat Municipalities Act, 1963
(1)If, in the opinion of the Chief Officer-(a)any pool, ditch, quarry, hole, excavation, tank, well, pond, drain, watercourses, or any collection of water, or(b)any cistern or other receptacle for water whether within or outside a building or,(c)any land on which water accumulates, is or is likely to become a breeding place of mosquitoes or in any other respect a nuisance, the Chief Officer may, by notice in writing, require the owner thereof to fill up, cover over or drain off the same in such manner and with such materials as the Chief Officer shall prescribe, or to take such order with the same for removing or abating the nuisance as the Chief Officer shall determine.
