Section 27 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
27. Flowing of water.
- Whoever takes bath in any river, tank, pond, pool, well, tub, tap or water flow, bridge of Gram Panchayat in contravention of any order or any of the bye-laws of the Gram Panchayat or washes or allows to wash any animal or article in it or throws, keeps or puts or allows entry of any animal or any other articles, or floats, takes out or brings or allows floating, taking out, or allows to bring any article which is nuisance or may be nuisance, or does any act which makes the water foul or polluted water up to a certain degree and whoever dips any animal, vegetable or mineral matter into any pond, river or ditch situated in its limits or on its limit without permission of the Gram Panchayat making the water of such pond, river or ditch offensive or there is possibility of becoming nuisance, shall be punished with line which may extend to rupees two hundred fifty.
