Section 478 in The Calcutta Municipal Corporation Act, 1980
478. Control over wells and tanks, etc. -
(1)If the Municipal Commissioner is of the opinion that the water in any well, tank or other place is likely, if used for drinking, to [endanger] [Word substituted by W.B. Act 13 of 1984.], 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 owner 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.(2)In the event of Calcutta or any part thereof being visited or threatened by an outbreak of a dangerous disease, the Municipal Commissioner or any person authorised 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 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.
