(1)The [Collector] [Substituted by M.P. A.O. 1956.] of the district, or any other Officer appointed by Government in this behalf, may, in consultation with the Health Officer, cause inquiries to be made in any local area or part thereof, with a view to ascertaining,-(a)whether the source of water supply for such local area or part thereof is contaminated from any cause against which effective means of protection can be taken; and(b)whether the provision of any additional source or sources of water-supply is necessary for such local area or part thereof.
