- (i) Public fountains may be established by the local body with prior permission of Officer-in-charge of the water works at suitable place not hindering the public traffic preferably in poor localities. These fountains will be duly metered and fitted with waste not taps.(ii)It shall be the responsibility of the local body to pay all the water charges of the water consumed at the Public fountains.(iii)The Officer-in-charge of the water works or the authorised officer may close temporarily or permanently any public fountain if it is misused or its water contaminated or if water charges have not been paid.
