Section 134(1) in The M.P. Public Health Act, 1949
(1)The Health Officer may, by notice in writing, require the owner or other person having control over, any source of water-supply situated on the fair or festival site, or within such distance therefrom as the Government may by general or special order, determine, to close or disinfect such source within a specified time if, in the opinion of the Health Officer, it is likely to endanger or cause the spread of disease amongst persons resorting to the fair or festival.
