(1)If the Chief Officer of a Municipality is of the opinion that the water in any well, tank or other place in the municipal area is likely, if used fore drinking, to endanger or cause the spread of, any disease, he may, -(a)by public notice prohibit the removal or use of such water for drinking; or(b)by notice in writing require the owners or person having control of such well, tank or place to take such steps, as may be directed by the notice to prevent the public from having access to or from using such water; or(c)take such other steps, as he may consider expedient to prevent the outbreak or spread of any such disease.
