Section 243(1) in West Bengal Municipal Corporation Act, 2006
(1)If, in the opinion of the Corporation, any pool, ditch, tank, well, pond. swamp, quarry, hole, drain, cesspool, watercourse, pit, cistern, desert or air-cooler, or ground, underground, or overhead tank, or any collection of water, or any land on which water may, at any time, accumulate, is, or is likely to become, a breeding place of mosquitoes or, in any other respect, becomes a nuisance, the Corporation may, by notice, require the owner or the person having control thereof to take all or any of the following actions:-(a)to clean, or drain off, or remove water therefrom, or to provide cover thereto; or(b)to have any courtyard, lane, passage or open space paved with such material, and in such manner, as may be directed by the Corporation, to keep such paving in proper repair, or to raise the level of such courtyard. land, passage, or open space; or(c)to fill up any unwholesome waterbody:Provided that any unwholesome waterbody can be filled up only after compliance with the provisions of section 4C of the West Bengal Land Reforms Act, 1955 , (West Ben. of 1956), by the owner or the person having control thereof.
