128. Removal of latrines, etc, near any source of water supply.
(1)The committee may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse for the time being exists within fifty feet of any spring, well, tank, reservoir or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of such notice.(2)Whoever, without the permission of the committee, makes or keeps for a longer time than one week, after notice under this section any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse, within fifty feet of any spring, well, tank, reservoir, or other source from which water is or may be derived for public use, shall be punishable with fine which may extend to [fifty rupees,] [Substituted for the word 'twenty' by Punjab Act No. 2 of 1923.] and, when a notice has issued with a further fine not exceeding five rupees for each day during which the offences is continued after the lapse of the period allowed for removal.
