Section 220(1) in The Chhattisgarh Municipalities Act, 1961
(1)The Council may, at any time, by written notice, require the owner or any person who has the control over any well, stream, channel, tank or other sources of water supply, whether such sources are private property or not within a reasonable time to be specified in the notice, or in any case falling under clause (d) within 24 hours of such notice-(a)to keep and maintain any such source of water supply other than a stream, in good repair; or(b)to cleanse any such source of water supply from silt, refuse and decaying vegetation; or(c)to protect any such source of water Supply from pollution by surface drainage in such manner as the Council may direct; or(d)to repair, protect or enclose in such manner as the Council may approve, any such source of water supply other than 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 Council dangerous to health or safety of the public or any person having occasion to use or pass or approach the same; or(e)to desist from using and from permitting others to use for drinking purposes any such source of water supply, other than stream in its natural flow, which is proved to the satisfaction of the Council to be unfit for drinking; or(f)if, notwithstanding any such notice under clause (e) such use continues and cannot in the opinion of the Council be otherwise prevented, to close either temporarily or permanently or fill up or fence in such manner as the Council considers sufficient to prevent such use of such source of water supply as aforesaid; or(g)to drain off or otherwise remove from any source of water-supply, or from any land or premises or receptacle or reservoir attached or adjacent thereto, any stagnant water which the Council considers injurious to health or offensive to the neighbourhood.
