Section 415(18) in The City of Nagpur Corporation Act, 1948
(18)Waterworks. - (a) waterworks;(b)the inspection of waterworks;(c)the power to enter waterworks;(d)the protection of waterworks from waste, injury, or contamination;(e)fire-hydrants;(f)boating, fishing or bathing in any waterworks;(g)the terms and conditions of the supply of water to lands and buildings and the provision of meters;(h)the cutting-off of private water supplies and the regulation of water supply;(i)the prevent ion of fraud in connection with water supply or the use of meters;(j)the digging or construction of any new well, tank, pond, cistern, or fountain;(k)the prevention of the pollution of water within the city;
