Section 104(2) in The Rajasthan District Boards Act, 1954
(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.
