Section 400 in Uttar Pradesh Municipal Corporation Act, 1959
400. Prohibition of bathing, contrary to order.
- Except as may be permitted by any order made by the Municipal Commissioner in that behalf no person shall -(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well or on any part of a river or other place vesting in the Corporation;(b)introduce in any tank, reservoir, stream, well or ditch, any animal, vegetable or mineral matter likely to render the water thereof offensive or dangerous to health;(c)whilst suffering from any contagious, infectious, or loathsome disease, bathe on, in or near any bathing platform, lake, tank, reservoir, fountain, cistern, duct, stand-pipe, stream or well;(d)wash or cause to be washed in or near any such place or work, any animal, clothes or other articles;(e)throw, put or cause to enter into the water in any such place or work any animal or other thing;(f)cause or suffer to drain into or upon any such place or work, or to be brought thereinto or thereupon, anything, or do anything, whereby the water shall be in any degree fouled or corrupted;(g)dry clothes in or upon any such place;(h)in contravention of any order made by the Municipal Commissioner under Section 399 use any portion of a river or any place not vesting in the Corporation for any purpose mentioned in the said section;(i)contravene the provisions of any notice given by the Municipal Commissioner under Section 399 for the use of any such portion of a river or place for any such purpose.Regulation of Factories, Trades, etc.
