Section 194 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
194. Power to set apart public springs, etc., for certain purposes.
(1)The Chief Executive Officer may by public notice, which shall be put up at the spring, tank, well or other place concerned and otherwise as required by this Act, set apart public springs, tanks, wells and other places and parts of public water courses for drinking purposes or for bathing or for washing clothes, or animals or any other purpose calculated to promote the health, cleanliness, comfort, convenience of the inhabitants; and with the consent of the owners, may also set aside any private springs, tanks, well or other places for any of the aforesaid purposes.(2.) The Chief Executive Officer may, during epidemics, on receipt of a certificate from any medical officer in the employ of the Zilla Parishad or of the Government stating that such action is desirable, summarily by notice prohibit the use of water from any source to which the public have access. Such notice shall be served by putting up a copy thereof near the source of water supply or by beat of drum stating the number of days during which such prohibition shall last. The Chief Executive Officer may extend or modify the notice from time to time without the production of a further certificate.
