Section 551 in Greater Hyderabad Municipal Corporation Act, 1955
551. Prohibition of use of drinking of water likely to cause infectious disease.
(1)If it shall appear to the Commissioner that the water in any well, tank or other place is likely, if used for drinking, to endanger or cause the spread of any infectious disease, he may, by public notice, prohibit the removal or use of the said water for the purpose of drinking.(2)No person shall remove or use for the purpose of drinking any water in respect of which public notice has been issued.
