234. Cleansing of insanitary private tank or wall used or drinking purposes.
(1)The Municipality may by notice require the owner of, or the person having control over, any private water course spring, tank, well or other place, the water of which is used for drinking, bathing or washing purposes, to keep the same in good repair and to cleanse it of silt, refuse or vegetation and to protect it from pollution by surface drainage in such manner as the Municipality may think fit.(2)If the water of any place which is used for drinking, bathing or washing purpose, as the case may be, is proved to the satisfaction of the Municipality to be unfit for any such purpose, the Municipality may by notice require the owner or the person having control thereof--(a)to refrain from using, or permitting the use of such water; or(b)to close or fill up such place or enclose it with a substantial wall or fence.
