Section 226 in Gauhati Municipal Corporation Act, 1971
226. Misuse of and leaving open valves, and tampering with valves and hydrants.
- No person shall -(a)Erect any building for any purpose whatever on any part of the area enclosed by the boundary fence of any lake or reservoir from which a supply of water is served for a municipal waterworks; or(b)Remove, alter, injure damage or in any way interfere with the aforesaid boundary fence.
