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State of Maharashtra - Section

Section 108 in Maharashtra Police Act

108. Defiling water in public wells, etc.

No person shall defile or cause to be defiled, the water in any public well, tank, reservoir, pond, pool, aqueduct or part of a river, stream, nala or other source or means of water-supply, so as to render the same less fit for any purpose for which it is set apart by the order of the competent authority.