Section 86(1) in Telangana District Boards Act, 1955
(1)The Board may, by public notice which shall be put up at the spring, tank, well or other place concerned as required by section 185, set apart any public spring, tank, well or other place or any public water source or any part thereof for drinking purposes or for bathing or for washing clothes or animals or for any other purposes calculated to promote the health, cleanliness, comfort or convenience of the inhabitants; and may also set apart with the consent of the owner, any private spring, tank, well or other place for any of the aforesaid purposes.
