Section 265(2) in Chennai City Municipal Corporation Act, 1919
(2)If the water of any private tank, well, or other place which is used for [***] [Omitted the word 'drinking' by section 85 of Tamil Nadu Act 28 of 1978.] [bathing or washing clothes, as the case may be, is proved to the satisfaction of the commissioner to be] [Inserted by section 130(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] unfit for that purpose, the commissioner 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.
