Section 81(2) in Andhra Pradesh Panchayat Raj Act, 1994
(2)The Executive Authority on receipt of a certificate from any health or medical officer in the service of the Government, the Gram Panchayat or the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] stating that the water in any well, tank, spring or other sources of water supply to which the public have access in the village, is likely to endanger or cause the spread of any dangerous disease, shall, by public notice, prohibit the use of such water, such notice shall be served by affixing a copy of it near the source of water-supply and by beat of drum stating the number of days during which such prohibition shall last. The Executive Authority may modify the notice or extend the period of operation thereof without the production of a further certificate.
