Section 497(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Municipal Commissioner may, by a general order or by an order to affect such portion of Calcutta as may be specified therein, prohibit -(a)the making of excavations for the purpose of taking earth there from or of storing rubbish or offensive matter therein, and(b)the digging of cesspools tanks, ponds, wells or pits without his special permission.
