Section 192(a) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(a)if the water is used drinking.(i)keep and maintain any such source of water supply, other than a stream, in good repair, or(ii)within a reasonable time to be specified in the notice, cleanse any such source of water supply from silt, refuse and decaying vegetation, or(iii)in such manner as the Chief Executive Officer directs, protect any such source of water supply from pollution by surface drainage, or(iv)desist from using and permitting others to use for drinking purposes any such source of water supply which not being a stream in its natural flow, is in the opinion of the Chief Executive Officer unfit for drinking, or(v)if notwithstanding any such notice under sub-clause (iv), such use continue and cannot in the opinion of the Chief Executive Officer be otherwise prevented, close, either temporarily or permanently, or fill up or enclose or fence in such manner as the Chief Executive Officer considers sufficient to prevent such use, such source of water supply, or(vi)drain off or otherwise remove from any such source of water supply, or from any land or premises or receptacle or reservoir attached or adjacent thereto any stagnant water which the Chief Executive Officer considers to be injurious to health or offensive to the neighbourhood;
