220. Power to set apart wells, tanks, for digging etc.
- The Municipal may, by order published at such places, as it thinks fit, set apart any tank, well, spring or water-course or any part thereof, vested in it or, by an agreement with the owner thereof, any private tank, Well, spring or water course or apart thereof, subject to any rights, which the owner may retain with the consent of the Municipality, for any of the following purposes, namely: -(a)For the supply of water exclusively for drinking or for culinary purposes or for both; or(b)For the purpose of bathing; or(c)For washing animals or cloths; or(d)For any other purpose connected with the health, cleanliness or comfort of the inhabitants, and may, by like order, prohibit the bathing or the washing of animals of clothes or other things at any public place, not set apart for such purposes, or prohibit any other act by which water in any public place may be rendered foul or unfit for use, or provide for alternative facilities and conveniences to regulate the use of any tank, well, spring or water-course to promote public safety, health and welfare.
