Section 54 in Maharashtra Jeevan Authority Act, 1976
54. Power to disinfect tanks, pools and wells.
- Any officer or servant authorised by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] in that behalf may have any tank, pool or well, cleaned or disinfected after notice to the owner or occupier, if any, when it appears that such cleaning or disinfection will prevent or check the spread of any dangerous disease. The cost of cleaning or disinfection shall be recoverable by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] from the owner or occupier of such rank, pool or well.
