Section 157 in The Howrah Municipal Corporation Act, 1980
157. Position of cesspools.
(1)No person shall construct a cesspool -(a)beneath any part of any building or within fifteen metres of any tank, reservoir, water source or well; or(b)upon any site or in any position in Howrah which has not been approved in writing by the Commissioner; or(c)upon any site or in any position outside Howrah which has not been so approved and is situated within ninety metres of any reservoir used for storage of filtered water to be supplied to Howrah.(2)The Commissioner may at any time by a written notice require the owner of the premises in which any cesspool has been constructed in contravention of the provisions of sub-section (1) to remove such cesspool and to fill up the cesspool with such materials as may be approved by him.
