209. Prohibition regarding sinking of tube-wells, digging of wells, etc.
(1)Notwithstanding any law for the time being in force with regard to this provision, no person shall, except with the prior permission, in writing, of the Municipal Commissioner or the Executive Officer, sink any tube-well or dig or construct any new well, tank, pond, deep boring, cistern or fountain in any municipal area.(2)The Municipal Commissioner or the Executive Officer may grant such permission, and may issue a license for the purposes of sub-section (1), on such conditions, and on payment of such annual fee, as the municipality may, from time to time, specify.(3)If any work as referred in sub section (1) is begun or completed without such permission, the Municipal Commissioner or the Executive Officer may, -(a)by notice, in writing, require the owner or the other person, who has done such work, to fill up or demolish such work, within such time as may be specified in the notice, and if the work of filling up or demolition is not done within the time so specified, cause the work to be done and realize the expenses therefor from the owner or the person to whom such notice was given, or(b)grant permission to retain such work on such terms and conditions as the Standing Committee may consider fit to impose.
