Section 224 in Tamil Nadu District Municipalities Act, 1920
224. Filling in of pools, etc., which are a nuisance.
(1)If in the opinion of the [executive authority] [Substituted for 'chairman' by section 17(1) of the Madras Act XV of 1933]-(a)any pool, ditch, tank, well, pond, bog, swamp, quarry-hole, drain, cesspool, pit, water-course, or any collection of water, or(b)any land on which water may at any time accumulate, is or is likely to become a breeding-place of mosquitoes or in any other respect a nuisance, the [executive authority] [These words were substituted for the words 'Sanitary Commissioner' by section 102 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may, by notice, require the owner or person having control thereof to fill up, cover over, weed and stock with larvicidal fish, petrolize, drain or drain off the same in such manner and with such materials as the [executive authority] [These words were substituted for the word 'Sanitary Commissioner' by section 102 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] shall direct or to take such order with the same for removing or abating the nuisance as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall direct.(2)If a person on whom a requisition is made under sub-section (1) to fill up, cover over, or drain off a well, delivers to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] within the time specified for compliance therewith written objections to such requisition, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall report such objections to the council, and shall make further inquiry into the case, and he shall not institute any prosecution for failure to comply with such requisition except with the approval of the council, but the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may never the less, if he deems the execution of the work called for by such requisition to be of urgent importance, proceed in accordance with section 339 ami, pending the council's disposal of the question whether the said well shall be permanently filled up, covered over, or otherwise dealt with, may cause such well to be securely covered over so as to prevent the ingress of mosquitoes, and in every such case, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall determine with the approval of the council whether the expenses of any work already done as aforesaid shall be paid by such owner or by the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] out of the municipal fund or shall be shared, and, if so, in what proportions.
