Section 226 in Tamil Nadu District Municipalities Act, 1920
226. Cleansing of insanitary private tank [or well used for drinking] [Omitted in respect of Municipalities Third Grade Municipalities and Town Panchayats covered in the Chennai Metropolitan Development Area by the Tamil Nadu Act 28 of 1978.].
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may, by notice, require the owner of or person having control over any private water-course, spring, tank, well or other place, the water of which is [used for drinking] [Omitted in respect of Madras Metropolitan Development Authority by the Tamil Nadu Act 28 of 1978.], bathing or washing clothes to keep the same in good repair and to cleanse it of silt, refuse or vegetation and to protect it from pollution by surface drainage in such manner as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may think tit.(2)If the water of any place which is used for drinking, bathing or washing clothes, as the case may be, is proved to the satisfaction of the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] to be unfit for the purpose, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may, by notice, require the owner or person having control thereof to(a)refrain from using or permitting the use of such water, or(b)close or fill up such place or enclose it with a substantial wall or fence.-
