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State of Haryana - Section

Section 1026 in Punjab Jail Manual

1026. Source of water supply.

- Water shall be obtained from the purest supply in the neighbourhood whence it can be obtained in sufficient quantity. Before deciding upon the source from which water shall be taken, samples shall be sent to the Chemical Examiner for quantitative analysis. Every possible precaution should be taken to prevent contamination of the water, whether at its source, during its carriage or in its distribution.