Section 293(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)In the event of the municipal area or any part thereof being visited or threatened by an outbreak of a dangerous disease, the Corporation Health Officer or any person authorized by him in this 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 purpose 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.
