Section 194 in The Maharashtra Municipal Corporations Act, 1949
194. Prohibition of certain acts affecting the municipal water-works. - (1) Except with the permission of the Corporation, no person shall -
(a)erect any building for any purpose whatever on any part of such area as shalt be demarcated by the Commissioner surrounding any lake, tank, well or reservoir from which a supply of water is derived for a municipal water-work;(b)remove, alter, injure, damage or in any way interfere with the demarcation works of the area aforesaid;(c)extend, alter or apply to any purpose different to that to which the same has been heretofore applied, any building already existing within the area aforesaid; or(d)carry on, within the area aforesaid, any operation of manufacture, trade or agriculture in any manner, or do any act whatever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of any such lake, tank, well or reservoir may be fouled or rendered less wholesome.(2)Except as hereinafter provided, no person shall -(a)cause or suffer to percolate or drain into or upon any municipal water-work or to be brought thereinto or thereupon anything, or to be done any tact, whereby the water therein may be in any way fouled or polluted or its quality, altered;(b)alter the surface of any municipal land adjacent to or forming part of any such work by digging thereinto or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)throw or put anything into or upon the water in such work;(e)bathe in or near such work; or wash or(f)cause to be washed in or near such work any animal or thing.[194A. Obligation of Corporation to partake common facility. - If, a common facility is created by the State Government or by any agency of the State Government, under instructions from the State Government, for processing or disposal of solid waste or treatment or recycling sewage and waste water or bulk supply or treatment of water for drinking purpose, it shall be mandatory for the Corporation, if so directed by the State Government, to partake of that facility in accordance with such terms and conditions as may be specified by the State Government, by an order in the Official Gazette:Provided that, the State Government shall, before issuing any direction under this section, give an opportunity to the Corporation to make within fifteen days a representation, if any, in this regard. If the Corporation fails to represent within fifteen days or, after having represented, the State Government, on considering the representation, is of the opinion that issuing such direction is necessary, the State Government may issue the same.]
