Section 139 in The Manipur Municipalities Act,1994.
139. Power to require unwhole source tanks or private premises to be cleansed or drained.-
(1)The Nagar Panchayat or the Council may require the owner or occupier of any land within eight days or such longer period as the Nagar Panchayat or the Council may fix, either to re-excavate or at his or option fill up with suitable material or to cleanse any, well, water-course, private tank or pool therein, and to drain off and remove any waste or stagnant water which may appear to be injurious to health or offensive to the neighbourhood:Provided that if, for the purpose of effecting any drainage under this section, it shall be necessary to acquire any land not being the property of the person who is required to, drain his land or to pay compensation to any Other person, Nagar Panchayat or as the case May be the Council shall provide such land and pay such compensation.(2)If under the provisions of this Act the Nagar Panchayat or the Council execute the work of such re-excavation -or filling up with suitable material, it may take possession of the tank or pool or the sites of such tank or pool and retain such possession and turn the same to profitable account until the expenses thereby incurred shall have been realised.
