Section 4 in Tamil Nadu Panchayats (Prohibition and Regulation of The use of Public or Private Springs, Tanks, Wells) Rules, 1999
4. Right to take water for drinking purpose.
- The village panchayat may, in the interest of public health, by an order, regulate or prohibit the washing of animals or clothes or, other articles or fishing, in any private spring, tank, well or watercourse from which the public have a right to take water for drinking purpose.
