Section 84(a) in Telangana District Boards Act, 1955
(a)if the water is used for 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 Board directs, protect any such source of water-supply from pollution by surface drainage, or(iv)desist from using and from 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 Board unfit for drinking, or(v)if notwithstanding any such notice under sub-clause (iv) such use continues and cannot in the opinion of the Board be otherwise prevented, close, either temporarily or permanently, or fill up or enclose or fence in such manner as the Board considers sufficient to prevent such use of 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 Board considers is injurious to health or offensive to the neighbourhood;
