Section 37 in Arunachal Pradesh Panchayat Raj Act, 1997
37.
In the event of an outbreak of cholera or any other water borne infectious disease in any locality situated within the local limits of the jurisdiction of a Gram Panchayat, the Chairperson, or any other person authorized by the Chairperson may, during the continuance if the outbreak, without notice and at any time, inspect and disinfect any well, tank or other place from which water is, or is likely to be, taken for the purpose of drinking and may further take such steps as he may deem fit to prevent the drawing of water therefrom.
