Section 52(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)The authorised authority may, by notice, require the owner or person having control over, any private water-course, spring, tank, well or other place the water of which is used for drinking purposes to keep the same in good repair, to cleanse it in such manner as the authorised authority may direct and to protect it from pollution caused by surface drainage or other matter in such manner as may be provided in the notice.
