Section 182 in Jammu and Kashmir Municipal Corporation Act, 2000
182. Power to close or restrict use of water from polluted source of supply.
(1)If the Commissioner is of the opinion that the water in or obtained from any well, tank or other source of supply not vested in the Corporation being water which is or is likely to be used for demes tic purposes, or for the preparation of food or drink for human consumption, or is likely to become so polluted as to be prejudicial to health the Commissioner may after giving the owner or occupier of the premises in which the source of supply is situated a reasonable opportunity of being heard, by order direct that the source of supply be permanently or temporarily closed or cut off or the water thereform be used for certain purposes only or make such order as appears to him necessary to prevent injury or danger to the health of persons using the water or consuming food or drink prepared therewith or therefrom.(2)Before making any order under this section, the Commissioner may cause the water to be analyzed at the cost of the Corporation.(3)If the person to whom an order is made under this section fails to comply therewith, the Commissioner may do whatever may be necessary for giving effect to the order an any expenses reasonably incurred by him in so doing may be recovered by him from the person in default as an arrears of tax under this Act.
