Section 256(1) in Siliguri Municipal Corporation Act, 1990
(1)If the Chief Executive Officer is of opinion that the water in any well, lank or other place is likely, if used for drinking, to endanger or cause the spread of any disease, he may, by public notice, prohibit the removal of such water for drinking and by notice in writing require the owner or the person having control of such well, tank or place to take such steps as he may consider expedient to prevent the public from having access to or from using such water.
