283. Prohibition against defilling water of tanks whether public or private.
- It shall not be lawful for any person to -(a)bath in or in any manner difile the water in any place set apart by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994. w.e.f. 31.5.1994.] or by the owner thereof drinking purposes; or(b)deposit any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purposes; or(c)wash clothes in any places set apart as aforesaid for drinking or bathing; op(d)wash any animal or any cloking utensils or wool, skins or other foul or offensive substance or deposit any offensive or deleterious matter in any place set apart as aforesaid for bathing or a washing clothes; or(e)cause or suffer to drain into or open place set apart as aforesaid for drinking, bathing or washing clothes, or clause or suffer anything, to be brought therein to or do anything whereby the water may be fouled or corrupted.
