Section 6(e) in Tamil Nadu Panchayats (Prohibition and Regulation of The use of Public or Private Springs, Tanks, Wells) Rules, 1999
(e)allow the water from a sink, sewer, drain, engine or boiler or any other offensive matter or effluent belonging to him or flowing from any building or land or factory belonging to or occupied by him, to pass into any place set apart as aforesaid for drinking purposes or for bathing, or for washing clothes.
