344. Power to inspect and disinfect sources of water used for drinking.
- The Municipal Commissioner or the Executive Officer or any person authorised by him in that behalf may, at all reasonable times, inspect and disinfect any watercourse, spring, tank, well or other place from which water is, or is likely to be taken for drinking or culinary purposes: Provided that reasonable notice shall be given before inspection of a well situated within a house.Public Conveniences
