Section 52 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
52. Power to order cleansing of insanitary private water-course, spring, tank, well etc., used for drinking.
(1)The authorised authority may, by notice, require the owner or person having control over, any private water-course, spring, tank, well or other place the water of which is used for drinking purposes to keep the same in good repair, to cleanse it in such manner as the authorised authority may direct and to protect it from pollution caused by surface drainage or other matter in such manner as may be provided in the notice.(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.(3)In default of compliance with a notice under sub-section (1) or sub-section (2), the authorised authority shall carry out the work or any other thing to be done thereunder and recover the cost from the owner or the person having control and the amount thereto shall be recoverable as if it were an arrear of tax, under this Act.
