Section 268(1) in Kolkata Municipal Corporation Act, 1980
(1)If the Municipal Commissioner is of opinion that the water in, or obtained from, any well, tank or other source of supply not vested in the Corporation, being water which is or is likely to be used for domestic purposes or for the preparation of food or drink of human consumption, is or is likely to become so polluted as to be prejudicial to health, the Municipal Commissioner may, after giving the owner or the occupier of the premises in which the source of supply is situated a reasonable opportunity of being heard, by order, direct that the source of supply be permanently or temporarily closed or cut off or the water therefrom be used for certain purposes only or make such order as appears to him necessary to prevent injury or danger to the health of person using the water or consuming food or drink prepared therewith or therefrom.
