(1)No person shall within the area of a Municipality construct any house-drain, urinal or other receptacle, not being a cesspool, for sewage or offensive matter within fifteen metres of any tank, well or water-course or any reservoir for the storage of water, unless he first satisfies the Chief Officer of the Municipality that he will take such action, as will prevent any risk of sewerage or offensive matter passing by percolation or otherwise into such tank, well, water-course or reservoir.
