149. Prohibition by committee of use of unwholesome water.
- Should the committee, on the report of the [medical officer or health,] [Substituted for the words 'civil surgeon or health officer' by Section 40 of Punjab Act No. 2 of 1923.] consider that the water in any well, tank or other place is likely, if used for drinking, to engender or cause the spread of any dangerous disease, it may -(a)by public notice prohibit the removal or use of such water for drinking ;(b)by notice require the owner or person having control of such well, tank or place to take such steps as may be specified in the notice to prevent the public from having access to or using such water ; or(c)take such steps as it may, on the advise of the [medical officer of health] [Substituted for the words 'civil surgeon or health officer' by Section 40 of Punjab Act No. 2 of 1923.] consider expedient to prevent the danger or spread of any such disease.
