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State of Kerala - Section

Section 499 in Kerala Municipality Act, 1994

499. Power of Municipality to prohibit use of water likely to spread infection.

- Where the health officer or local medical officer certifies that the water in any well, tank or other places within a municipal area, if used for drinking is likely to endanger or cause the spread of any dangerous disease, the Municipality may, by public notice, prohibit the removal or use of such water for drinking and domestic purposes during a specified period mentioned in the notice.