21. Power of [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] to direct local authority to improve water-supply.
- If the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] is satisfied upon investigation that any source of public water-supply in a local area is contaminated or is subject to imminent risk or contamination by reason of unsatisfactory location, protections construction, operation or maintenance, a speedy remedy or immediate prevention is, in his opinion, desirable, he may, by order, direct the local authority to take such measures as may be specified therein; and local authority shall take action accordingly.
