Section 118A(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)When a Union Committee has under clause (c), with the consent of the owner, cleansed or repaired or provided facilities for obtaining water from any tank, well, stream or water course the same shall, subject to any rights retained by the owner, with the concurrence of the Committee be reserved for drinking and culinary purposes, and shall be kept open to access by the public.
