Section 497 in The Calcutta Municipal Corporation Act, 1980
497. Power to regulate excavations. -
(1)The Municipal Commissioner may, by a general order or by an order to affect such portion of Calcutta as may be specified therein, prohibit -(a)the making of excavations for the purpose of taking earth there from or of storing rubbish or offensive matter therein, and(b)the digging of cesspools tanks, ponds, wells or pits without his special permission.(2)No person shall make any excavation referred to in clause (a) of subsection (1) or dig any cesspool, tank, pond, well or pit in contravention of any such order.(3)If any such excavation, cesspool, tank, pond, well or pit is made or dug after the publication of any such order and without the permission required thereby, the Municipal Commissioner may, by written notice, require the owner or occupier of the land on which the same is made or dug to fill it up with earth or other material approved of by him.
