Section 192 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
192. Powers and duties with regard to sources of water supply.
- The Chief Executive Officer, or any person authorised by him in this behalf, may at any time by written notice require that, the owner of, or any person who has control over, any well, stream, channel, tank, or other source of water supply shall, whether it is private property or not,(a)if the water is used drinking.(i)keep and maintain any such source of water supply, other than a stream, in good repair, or(ii)within a reasonable time to be specified in the notice, cleanse any such source of water supply from silt, refuse and decaying vegetation, or(iii)in such manner as the Chief Executive Officer directs, protect any such source of water supply from pollution by surface drainage, or(iv)desist from using and permitting others to use for drinking purposes any such source of water supply which not being a stream in its natural flow, is in the opinion of the Chief Executive Officer unfit for drinking, or(v)if notwithstanding any such notice under sub-clause (iv), such use continue and cannot in the opinion of the Chief Executive Officer be otherwise prevented, close, either temporarily or permanently, or fill up or enclose or fence in such manner as the Chief Executive Officer considers sufficient to prevent such use, such source of water supply, or(vi)drain off or otherwise remove from any such source of water supply, or from any land or premises or receptacle or reservoir attached or adjacent thereto any stagnant water which the Chief Executive Officer considers to be injurious to health or offensive to the neighbourhood;(b)within twenty-four hours of such notice, repair, protect or enclose in such manner as the Chief Executive Officer may direct or approve, any such source of water supply, whether used for drinking purposes or not, other than a stream in its natural flow, if for want of sufficient repair, protection or enclosure, such source of water supply is in the opinion of the Chief Executive Officer dangerous to the health or safely of the public or of any person having occasion to use or to pass or approach the same.
