(3)(a)Every notice issued under sub-section (2) shall specify the nature and extent of the works to be executed, the estimated cost thereof, and the authority or authorities or the person or persons by whom, and the period within which, they are to be executed.(b)The notice shall either,-(i)be published in the prescribed manner; or(ii)be served on the local authority or on the persons owning or having control over the source of water-supply, as the case may be, in the prescribed manner.
