Section 295(2) in The New Delhi Municipal Council Act, 1994
(2)In the event of New Delhi or any part thereof being visited or threatened by an outbreak or a dangerous disease the officer authorised by the Chairperson in this behalf may, without notice and at any time, inspect and disinfect any well, tank or other place from which water is, or is likely to be, taken for the purposes of drinking and may further take such steps as he may think fit to ensure the purity of the water or to prevent the use of the same for drinking purposes.
