Section 178(1) in The Asansol Municipal Corporation Act, 1990.
(1)No person shall construct a cesspool-(a)beneath any part of any building or within fifteen metres of any tank, reserve, water source or well, or(b)upon any site or in any position in Asansol which has not been approved in writing by the Chief Executive Officer, or(c)upon any site or in any position outside Asansol which has not been so approved and is situated within ninety metres of any reservoir, used for storage of filter water to be supplied to Asansol.
