Section 75(2) in Telangana Panchayat Raj Act, 2018
(2)The Gram Panchayat on receipt of a certificate from any health or medical officer in the service of the Government, the Gram Panchayat or the Mandal Praja Parishad or Zilla Praja Parishad stating that the water in any well, tank, spring or other sources of water supply to which the public have access in the village, is likely to endanger or cause the spread of any dangerous disease, shall by public notice, prohibit the use of such water, and such notice shall be served by affixing a copy of it near the source of water supply and by beat of drum stating the number of days during which such prohibition shall last. The Gram Panchayat may modify the notice or extend the period of operation thereof without the production of a further certificate.
