Section 245 in Andhra Pradesh Municipalities Act, 1965
245. Prohibition against defiling water of tanks etc., whether public or private.
- It shall not be lawful for any person to--(a)bathe in or in any manner defile the water in any place set apart by the council or by the owner thereof for drinking purposes;(b)deposit any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purposes; or(c)wash clothes in any place set apart as aforesaid for drinking or bathing; or(d)wash any animal or any cooking utensil or wool, skins, or other foul or offensive substances or deposit any offensive or deleterious matter in any place set apart as aforesaid for bathing or washing clothes, or(e)cause or permit to drain into or upon any place set apart as aforesaid for drinking, bathing or washing clothes, or cause or permit any thing to be brought therein or do anything whereby the water may be fouled or corrupted. Control over abandoned Lands. Untrimmed Hedges, etc.
