Section 265 in Chennai City Municipal Corporation Act, 1919
265. Power to order cleansing of insanitary private water course, spring, tank, well, etc., used for drinking.
- [(1) The commissioner may, by notice, require the owner or of person having control over any private water-course, spring, tank, well or other place the water of which is used for [***] [Substituted for original sub-section (1) by section 13(Xi) of the-Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] bathing or washing clothes to keep the same in good repair, to cleanse it in such manner as the commissioner may direct and to protect it from pollution cavised by surface drainage or other matter in such manner as may be provided in the notice.](2)If the water of any private tank, well, or other place which is used for [***] [Omitted the word 'drinking' by section 85 of Tamil Nadu Act 28 of 1978.] [bathing or washing clothes, as the case may be, is proved to the satisfaction of the commissioner to be] [Inserted by section 130(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] unfit for that purpose, the commissioner may by notice, require the owner or person having control thereof to-(a)refrain from using or permitting the use of such water, or(b)close or fill up such place or enclose it with a substantial wall or fence.
