Section 14(8) in Karnataka Lake Conservation and Development Authority Act, 2014
(8)do any other act which is detrimental directly or indirectly to the lakes.Provided that nothing in this Act shall prohibit withdrawal of water for drinking or irrigation or any other purpose for human consumption from any lake be specified by the Authority from time to time:Provided further that nothing in this Act shall prohibit stocking of fish seeds and development of fisheries (except the fish which are dangerous or harmful to the aquatic eco-system of the lake) by the Government and its licensee, lessees or contractor in any lake specified by the Authority from time to time.
