Section 329 in Karnataka Municipal Corporations Act, 1976
329. Power to order cleansing of insanitary private water course, spring, tank, well, etc., used for drinking.
(1)The Commissioner may by notice require the owner or person having control over any private water course, spring, tank, well or other place the water of which is used for drinking, bathing or washing clothes to keep the same in good repair, to cleanse it in such manner as the Commissioner may direct and to protect it from pollution caused by surface drainage or other matter in such manner as may be provided in the notice.(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.
