Section 5 in Tamil Nadu Panchayats (Prohibition and Regulation of The use of Public or Private Springs, Tanks, Wells) Rules, 1999
5. Notice as to prohibition for use of water.
- The executive authority of a village panchayat, on receipt of a certificate from any medical officer in the employment of the Government, or village panchayat, panchayat union and district panchayat stating that the water in any tank, well, spring or other source of water-supply to which the public have access in the village is likely to endanger or cause the spread of any dangerous disease may, by public notice, prohibit the use of such water. Such notice shall be served by affixing a copy of it near the source of water-supply or by beat of drum, stating the number of days during which such prohibition shall last. The executive authority may extend or modify the notice without the production of a further certificate.
