(2)In the event of any municipal area or any part thereof being visited or threatened by an outbreak of a dangerous disease, the Chief Officer or any person authorised by him in his behalf may, without notice and at any time, inspect and disinfect any well, tank, or other place from which water is or is likely to be taken for the purposes of drinking and may further take such steps, as he may think fit to ensure the purity of the water or to prevent the use of the same for drinking purposes.
