Section 427(7) in The M.P. Municipal Corporation Act, 1956
(7)(a)Waterworks;(b)the inspection of waterworks;(c)the power to enter waterworks;(d)the protection of waterworks from waste, injury or contamination;(e)fire-hydrants;(f)boating, fishing or bathing in any waterworks;(g)the terms and conditions of the supply of water to lands and buildings and the provision of meters;(h)the cutting-off of private water-supplies and the regulation of water-supply;(i)the prevention of fraud in connection with water-supply or the use of meters;(j)the digging or construction of any new well, lank, pond, cistern, or fountain;(k)the prevention of the pollution of water within the city;
