Section 201 in The Gujarat Municipalities Act, 1963
201. Fouling water.
- Whoever, in disobedience of any order of the municipality under section 199, or of any by-laws, bathes in any stream, pool, tank, reservoir, well, cistern, conduit or aqueduct belonging to the municipality, or washes or causes to be washed therein any animal or anything whatever or throws, puts or casts or causes to enter therein any animal or anything, or causes of suffers to run, drain or be brought there into anything that is or may become a nuisance, or does anything whatsoever whereby any water therein shall be in any degree fouled or corrupted, and whoever without permission of the Chief Officer steeps in any tank, stream, or ditch within or on the boundary of, the municipal borough any animal, vegetable or mineral matter likely to render the water of such tank, stream or ditch offensive or a nuisance shall be punished with fine which may extend to one hundred rupees.
