Section 478(1) in The Calcutta Municipal Corporation Act, 1980
(1)If the Municipal Commissioner is of the opinion that the water in any well, tank or other place is likely, if used for drinking, to [endanger] [Word substituted by W.B. Act 13 of 1984.], or cause the spread of, any disease, he may-(a)by public notice prohibit the removal or use of such water for drinking; or(b)by notice in writing require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or from using such water; or(c)take such other steps as he may consider expedient to prevent the outbreak or spread of any such disease.
