Section 90 in The Bihar and Orissa Local Self-Government Act, 1885
90. District Board may set apart tanks, part of rivers, streams or channels for drinking and culinary purposes.
- The District Board may, by an order duly published at such places and in such manner as it may deem fit, set apart convenient tanks parts of rivers, streams or channels situated within the district, and not being private property or under the control of any servant of the [Government] [Substituted by the ALO for 'Crown'.], for the supply of water for drinking and for culinary purposes; and from the date of publication of such order, such tanks, parts of rivers, streams or channels shall be held to be public springs or reservoirs.
