Section 104 in The Rajasthan District Boards Act, 1954
104. Power to require private water course etc. to be cleaned or closed.
(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.(2)When the water of any such water-course, spring, tank, well or other place is proved to the satisfaction of the Board to be unfit for drinking, the Board may, by notice, require the owner or person having control to desist from so using such water or permitting others to so use it, and if, after such notice, such water is used by any person for drinking, the Board may, by notice, require the owner or person having control thereof to close such well either temporarily or permanently or to enclose or fence such water-course, spring, tank, well or other place in such manner as it may direct, so that the water thereof may not be so used.
