288. Power to close or restrict use of water from polluted source of supply.
(1)If the Chief Officer of a Municipality is of the opinion that the water in, or obtained from, any well, tubewell, tank or other source of supply, not vested in the Municipality, being water, which is or is likely to be used for domestic purposes or for the preparation of food or drink for human consumption, is or is likely to become so polluted as to be prejudicial to health, the Chief Officer may, after giving the owner or the occupier of the premises in which the source of supply is situated, a reasonable opportunity of being heard, in such manner, as may be prescribed, by order, direct that the source of supply be permanently or temporarily closed cut off or the water therefrom, be used for certain purposes only or make such order, as appears to him necessary to prevent injury or danger to the health of the person using the water or consuming food or drink prepared therewith or therefrom.(2)Before making any order under this section, the Chief Officer may cause the water to be analysed at the cost of the Municipality.(3)If the person to whom an order is made this section, fails to comply therewith, the Chief Officer may do whatever may be necessary for giving effect to the order, and any expenses reasonably incurred by him in so doing, may be recovered by him from the person in default as an arrears of tax under this Act.
