Section 293 in Tamil Nadu District Municipalities Act, 1920
293. Power of council to prohibit use of water likely to spread infection If the chief medical officer of the district, the health officer or the local medical officer certifies that the water in any well, tank or other place within the limits of the municipality is likely, if used for drinking, to endanger or cause the spread of any dangerous disease, the council may, by pub lie notice, prohibit the removal or use of such water for drinking and domestic purposes during a specified period.
