Section 217 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
217. Prohibition of constructing drains etc. near sources of water supply.
(1)The Chief Officer, may by a written notice, require the owner or occupier on whose land any drain, privy, water-closet, cesspool, or other receptacle for filth or refuse for the time being exists within such distance as may be prescribed by bye-laws, from any spring, well, stream, channel, tank, reservoir or other source from which water is or may be derived for public use, and which would be in a position where such source of water is likely to be injured or the water therein polluted, to remove or close such drain, privy, water-closet, cesspool or other receptacle for filth or refuse, within one week from the date of service of the notice.(2)Whoever fails to comply with the notice under sub-section (1), shall on conviction, be punished with fine which may extend to [five hundred rupees] [These words were substituted for the words 'fifty rupees' by Maharashtra 1 of 2011, Section 18(1), (w.e.f. 14-1-2011).] and in the case of continuing offence with further fine which may extend to [fifty rupees] [These words were substituted for the words 'five rupees' by Maharashtra 1 of 2011, Section 18(2), (w.e.f. 14-1-2011).] for every day after the first during which such offence continues.
