(1)If the Chief Officer of a Municipality is of the opinion that the water in any well, tank or other place in the municipal area is likely, if used fore drinking, to endanger or cause the spread of, any disease, he may, -(a)by public notice prohibit the removal or use of such water for drinking; or(b)by notice in writing require the owners or person having control of such well, tank or place to take such steps, as may be directed by the notice to prevent the public from having access to or from using such water; or(c)take such other steps, as he may consider expedient to prevent the outbreak or spread of any such disease.(2)In the event of any municipal area or any part thereof being visited or threatened by an outbreak of a dangerous disease, the Chief Officer or any person authorised by him in his behalf may, without notice and at any time, inspect and disinfect any well, tank, or other place from which water is or is likely to be taken for the purposes of drinking and may further take such steps, as he may think fit to ensure the purity of the water or to prevent the use of the same for drinking purposes.
