Section 225(2) in The U.P. Municipalities Act, 1916
(2)When the water of any such water-course, spring, tank, well or other place is proved to the satisfaction of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to be unfit for drinking, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner, or person having control thereof to desist from so using such water or permitting others to so use it, and if, after such notice such water is used by any person for drinking, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by notice, require the owner or person having control thereof to close such well either temporarily or permanently, or to enclose or fence such water-course, spring, tank, well or other place in such manner as it may direct, so that the water thereof may not be so used.
