Section 192(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(b)within twenty-four hours of such notice, repair, protect or enclose in such manner as the Chief Executive Officer may direct or approve, any such source of water supply, whether used for drinking purposes or not, other than a stream in its natural flow, if for want of sufficient repair, protection or enclosure, such source of water supply is in the opinion of the Chief Executive Officer dangerous to the health or safely of the public or of any person having occasion to use or to pass or approach the same.
