-When Delhi or any part thereof is visited or threatened by an out-break of disease and the Board considers it necessary to do so, the Board may(a)by public notice, restrict in any manner or prohibit for any period, as may be specified in the notice, the sale of water for human consumption as specified in the notice;(b)without notice and at any time inspect and disinfect any well, tank, public hydrant or other place from which water is or is likely to be taken for the purpose of drinking.
