Section 315 in Andhra Pradesh Municipalities Act, 1965
315. Power of "Chairperson" to prohibit use of water likely to spread infection.
- If the chief medical officer of the district, the municipal health officer or the local medical officer certifies that the water in any well, tank or other place within the limits of the municipality, is likely if used for drinking, to endanger or cause the spread of any infectious disease, the Chairperson shall by public notice, prohibit the use of such water for drinking and domestic purposes during a specified period.
