(1)No person shall construct a cesspool, -(a)beneath any part of any building or within fifteen metres of any tank, reservoir, water-course or well;(b)upon any site or in any position in the municipal area of a municipality, which has not been approved by the Chief Officer of the Municipality; or(c)upon any site in any position outside the municipal area, which has not been so approved and is situated within ninety metres of any reservoir used for the storage of wholesome water to be supplied to the municipal area.
