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[Cites 0, Cited by 0] [Section 496] [Entire Act]

State of West Bengal - Subsection

Section 496(2) in The Calcutta Municipal Corporation Act, 1980

(2)No person shall keep or permit to be kept or maintained within any premises or land any collection of stagnant or flowing water which in the opinion of the Municipal Commissioner is, or is likely to become, a breeding place for mosquitoes, unless such collection of water is treated in such manner as may effectively prevent the breeding of mosquitoes.