(1)Every local authority may, provide or arrange for the provision of a sufficient supply of drinking water and water for cooking purposes for the inhabitants of the area within its jurisdiction.(2)The local authority shall, so far as may be practicable, make adequate provision to the satisfaction of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] for securing,-(a)that the water supply is continuous throughout the year, and(b)that the water supplied is at all times wholesome and fit for human consumption.(3)A local authority may and if so required by Government shall also provide or arrange for the provision of sufficient supply of water for other domestic purposes or for non domestic purposes.
