(2)If the water of any place which is used for drinking, bathing or washing purpose, as the case may be, is proved to the satisfaction of the Municipality to be unfit for any such purpose, the Municipality 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.
