(1)No person shall within the area of a Municipality construct any house-drain, urinal or other receptacle, not being a cesspool, for sewage or offensive matter within fifteen metres of any tank, well or water-course or any reservoir for the storage of water, unless he first satisfies the Chief Officer of the Municipality that he will take such action, as will prevent any risk of sewerage or offensive matter passing by percolation or otherwise into such tank, well, water-course or reservoir.(2)The Chief Officer may, at any time by a written notice, require any person within whose premises is situated, within fifteen metres of any tank, well, water-course or reservoir for the storage of water, any receptacle mentioned or referred to in a sub-section (1), to remove such receptacle.(3)The provisions of this section shall also apply to any such receptacle outside the municipal area, which is constructed or situated within fifteen metres of any reservoir used for the storage of wholesome water to be supplied to the municipal area.
