Section 334 in The Coimbatore City Municipal Corporation Act, 1981
334. Power to order cleansing of insanitary private water-course, spring, tank, well, etc., used for drinking.
(1)The Commissioner may, by notice, require the owner of or 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 clothes to keep the same in good repair, to cleanse it in such manner as the Commissioner may direct and to protect it from pollution caused by surface drainage or other matter in such manner as may be provided in the notice.(2)If the water of any private tank, well or other place which is used for drinking, bathing or washing clothes, as the case may be, is proved to the satisfaction of the Commissioner to be unfit for that purpose, the Commissioner may, by notice, require the owner or person having control thereof to-(a)refrain from using or permitting the use of such water; or(b)close or fill up such place or enclose it with a substantial wall or fence.
