(1)No person shall construct a drain, privy, latrine, urinal, cesspool, or other receptacles within fifty feel of any source of water-supply, except with the permission of the Council and on such conditions as may be prescribed by Council.(2)The Council may, by notice, require any owner or occupier on whose land any drain, privy, latrine, urinal, cesspool, or other receptacle for filth or refuse for the time being exists within fifty feet of any spring, well, tank, reservoir or other source from which water is or may be derived for public use, to remove or close the same within one week from the service of the notice.(5)Powers in respect of water-supply
