Section 358(6) in The Chhattisgarh Municipalities Act, 1961
(6)Water Supply-Conserving and preventing injury to source and means of water-supply and appliances for the distribution of water, whether within or without the limits of the Municipality and regulating all matters and things connected with the supply and use of water and turning on or turning off and preventing the waste of water and the construction, maintenance and control of Municipal water works, and of pipes and fittings in connection therewith the property of the Council or not;Explanation.-Sources and means of water supply shall include private wells, which are used by the public;
