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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Gujarat - Subsection

Section 186(1)(f) in The Gujarat Provincial Municipal Corporations Act, 1949

(f)except as provided by or under this Act, cause or suffer to be discharged into any drain any chemical refuse or waste steam or any liquid of a temperature higher than one hundred and twenty degrees Fahrenheit, being refuse or steam which when so treated is, either along or in combination with the contents of the drain, dangerous or the cause of a nuisance or prejudicial to health;