Section 50(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)No person shall construct, re-construct, drill, repair or alter any well, pond, tank, cistern intended for drinking purposes without the permission of the authorised authority and the maintenance thereof shall be regulated in such manner as the Board may determine, including the dimensions of the well, pond or tank or a cistern, the manner of enclosing it, and the means which shall be used to prevent pollution of the water.
