273. Power to direct sinking of tubewell in some cases.
(1)Notwithstanding the provisions of Section 272, the Municipality may, by a written notice, require the owner of a premises to sink a tubewell, if the premises are to be used as a place of public resort, or as a market, or as a place of employment of more than fifty persons, or, in other cases, for reasons to be recorded in writing.(2)Every such owner shall be bound to take out a tubewell licence on such conditions and on payment of such annual fee, as the Municipality may, from time to time, determine.
