(1)On a notification issued by the Government, as provided under this Act, in relation to water supply, it shall be duty of the Municipality to take steps from time to time, -(a)For ascertaining the sufficiency and wholesomeness of water supplied within the municipal area;(b)For providing a supply of whole some water in pipes to every part of the municipal area of the Municipality in which there are houses, for domestic purposes of the occupants thereof, and for taking the pipes affording that supply to such point or points as will enable the houses to be connected thereto at a reasonable cost, so, however, that this clause shall not require the Municipality to do anything, which is not practicable at a reasonable cost or to provide such supply to any part of the municipal area where such supply is already available at such point or points aforesaid;(c)For providing, as far as possible, a supply of wholesome water otherwise than in pipes to every part of the municipal area in which there are houses, for domestic purposes of the occupants thereof and to which it is not practicable to provide supplying pipes at a reasonable cost, and in which danger to health arises from the insufficiency or unwholesomeness of the existing supply and a public supply is required and can be provided at a reasonable cost, and for securing that such supply is available within a reasonable distance of every house in that part.
