187. Prohibition by Board of use of unwholesome water.
- If the Assistant Director of Public Health Civil Surgeon, District or Sub-Divisional Medical Officer of Health or Health Officer certifies that the water in any well, tank or water-course situated within a municipality is likely, if used for any purposes, to endanger or course the spread of disease, the Board may, by public notice, prohibit the removal or use of such water during a period to be specified in such order; in the case of a private well or tank require the owner of, or person having' control over it, to close it permanently or to fill it up with suitable materials.
