(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.(2)The Chief Officer may, at any time by written notice, require any person within whose premises any cesspool is constructed in contravention of sub-section (1), to remove such cesspool or to fill it up with such material, as may be approved by him.
