211. Power to set apart wells, tanks, etc. for drinking, culinary, bathing and washing purposes.
- The Standing Committee may, by order published at such places as it may think fit, set apart any tank, well, spring or watercourse, or any part thereof, vested in the municipality; or by an agreement with the owner thereof, set apart any private tank, well, spring or water course or part thereof, subject to any right which such owner may retain with the consent of the Standing Committee, for any of the following purposes, namely:-(a)supply of water exclusively for drinking or for culinary purposes or for both, or(b)bathing, or(c)washing animals or clothes, or(d)any other purpose connected with health, cleanliness or comfort of the inhabitants, and may, by like order, prohibit bathing, or washing of animals or clothes or other things at any public place, not set apart for such purposes, or prohibit any other act by which water in any public place may be rendered foul or unfit for use, or provide for alternative facilities and conveniences to regulate the use of any tank, well, spring or watercourse to promote public safety, health and welfare.Water-supply Mains and Pipes
