Section 118A(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)Any tank, well, stream or water course which a Union Committee may construct, repair or maintain under clause (a) or purchase or acquire by lease under clause (b), shall remain under the control and administration of the Union Committee; and the Committee may, by order duly published in the village or villages in which such tank, well, stream or water course is situated set apart the same, or, subject to the provisions of clause (e), any other tank, well, stream or water-course within the Union, for the supply of water for drinking and culinary purpose.
