10. Maintenance of water-supply .-(1) The Central Government or the State Government may, by order, require the owner, or any person having control, of any source of water-supply which is or is capable of being used for drinking or fire fighting or any other purpose-
(a)to keep the same in good order, clear it, from time to time of silt, refuse and decaying vegetation, and protect it from contamination, in such manner as may be specified in the order;(b)to make the same available at all reasonable times for the use of the public or of such section of the public as may be specified in the order.(2)Any person authorised in this behalf by the Central Government or, as the case may be, the State Government , may, at any time, inspect any source of water-supply in respect of which an order under sub-rule (1) has been made for the purpose of seeing whether the order has been or is being complied with.
