Section 104(1) in The Rajasthan District Boards Act, 1954
(1)The Board may, by notice, require the owner of, or the person having control over, a private water course, spring, tank, well or other place, the water of which is used by the public for drinking, to keep and maintain the same in good repair and to clean the same, from time to time, of silt, refuse or decaying vegetation, and may also require him to protect the same from pollution in such manner as the Board may think fit:Provided that at the request of the owner made in writing the Board may undertake to clean as aforesaid such water-course, spring, tank, well or other place or to protect the same from pollution at the expense of the Board.
