Section 239(2) in Andhra Pradesh Municipalities Act, 1965
(2)If the water of any place which is used for drinking, bathing or washing clothes, as the case may be is proved to the satisfaction of the said officer to be unfit for the purpose, he 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.
