Section 226(2) in Tamil Nadu District Municipalities Act, 1920
(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.-
