Section 113(1) in Telangana District Boards Act, 1955
(1)The Board may, by notice in writing require the owner or the occupier of any place containing any collection of standing or flowing water in which mosquitoes breed or are likely to breed, within such time as may be specified in the notice, to take such measures with respect to the same, or to treat the same by such physical, chemical or diological method, as the Board, on recommendation of the Health Officer, may consider suitable in the circumstances.
