(1)The committee may, and when the State Government so directs shall, provide the area under its control or any part thereof with a supply of wholesome water sufficient for public and domestic purposes.(2)For the purpose of providing such supply within the municipality the committee shall cause such tanks, reservoirs, engines, pipes, taps and other works as may be necessary to be constructed or maintained, whether within or without the municipality; and shall erect sufficient stand-pipes or other conveniences for the gratuitous supply of water to the public.(3)When required by the Health Officer, the committee shall arrange for the examination of water supplied for human consumption for the purpose of determining whether the water is wholesome.
