Section 52(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)If the water of any private tank, well, or other place which is used for drinking is proved to the satisfaction of the authorised authority to be unfit for that purpose, the authorised authority may, by notice, require the owner or person having control thereof to-(a)refrain from using or permitting the use of such water for drinking, or(b)close or fill up such place or enclose it with substantial wall or fence.
