Section 329(2) in Karnataka Municipal Corporations Act, 1976
(2)If the water of any private tank, well, or other place which is used for drinking or washing clothes, as the case may be, is proved to the satisfaction of the Commissioner to be unfit for that purpose, the Commissioner may by notice require the owner or person having control thereof to,-(a)refrain from using or permitting use of such water; or(b)close or fill up such place or enclose it with a substantial wall or fence.
