(2)The [Collector] [Substituted by M.P. A.O. 1956.] or other officer aforesaid may, after taking into consideration the result of such inquiries, by notice, direct that any source of water-supply be cleaned, improved, repaired or otherwise protected from contamination, or that such additional source or sources of water-supply be provided, as the case may be :Provided that before issuing a notice under this sub-section on the [Collector] [Substituted by M.P. A.O. 1956.] or other officer shall give the authorities or persons affected, a reasonable opportunity to make any representations they may wish to make and consider the same.
