Section 338(1)(e) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 338(1)] [Section 338] [Entire Act]

State of Jharkhand - Subsection

Section 338(1)(e) in Jharkhand Municipal Act, 2011

(e)prohibit any person engaged in any trade or manufacture from causing to flow into any lake, tank, reservoir, cistern, well, duct or other places for storage of water, whether vested in the municipality or not, or drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture, or willfully do any act connected with any such trade or manufacture whereby such water is likely to be fouled or corrupted, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 338(1)(e) in Jharkhand Municipal Act, 2011