Section 218(2) in The Chhattisgarh Municipalities Act, 1961
(2)The Council may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, cesspool, or other receptacle for filth or refuse for the time being exists within fifty feet of any spring, well, tank reservoir or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of the notice.
