(2)If the water of any place which is used for drinking, bathing or washing purposes, as the case may be, is proved to the satisfaction of the Chairman-in-Council to be unfit for any such purpose, the Chairman-in-Council may by notice require the owner or the person having control thereof-(a)to refrain from using, or permitting the use of, such water, or(b)to close or fill up such place or enclose it with a substantial wall or fence.
