186. Provision for drinking, water, bathing places, etc.
(1)The Board may, by order published at such places as it may think fit set apart convenient wells, tanks, ports of rivers, streams, channels or, water-courses, not being private property, for the supply of water for drinking or for culinary purposes and may prohibit therein all bathing, washing of clothes and animals, or other acts calculated to pollute the water set apart for the purposes aforesaid;and may similarly set apart a sufficient number of the same for the purpose of bathing;and a sufficient number for washing animals and clothes or for any other purpose connected with the health, cleanliness or comfort of the inhabitants.(2)The Board may, by an order published at such places as it may think fit prohibit in the private portion of any stream, channel or water-course used as a part of the public water supply, bathing, washing of clothes or animals, or any act likely to pollute the water in the public portion of such stream, channel or water-course.
