(2)Whenever it appears to the Executive Officer that any dwelling house assessed at an annual value of not less than two hundred rupees is without a proper supply of water for domestic consumption and use, and that such supply can be furnished from a main, not more than one hundred feet distant from any part of such building, the Executive Officer may, by notice require the owner to obtain such supply and to execute all such works as may be necessary for that purpose in accordance with the bye-laws and regulations.
