(1)In any municipality in respect of which a scheme for a supply of water has been sanctioned under section 66 and in which the imposition of a water tax has been sanctioned by State Government under section 68, sub-section (1) (b), the board shall provide a supply of water within the limits of the municipality for domestic purposes; and for this purpose it shall be lawful for it to cause such mains and pipes to be laid, and such tanks, reservoirs or other works to be made and constructed, as shall be necessary for the supply of water in the chief public roads; and it may also erect in all such roads sufficient and convenient stand pipes or pumps for the use of the inhabitants of the municipality for domestic purposes.
