(1)Every Municipal Board shall provide or arrange for the provision of a sufficient supply of drinking water for the inhabitants of the areas within its jurisdiction.(2)The Board shall make adequate provision for securing-(a)that the water supply is continuous throughout the year, and(b)that the water supply is at all times pure and fit for human consumption.(3)A Municipal Board shall also provide or arrange for the provision of sufficient supply of water for other domestic purposes or for non-domestic purposes.
