Section 277(1) in Gauhati Municipal Corporation Act, 1971
(1)No person engaged in any prescribed trade or manufacture shall -(a)Wilfully cause or suffer to be brought to or flow into any lake, river or stream, tank, reservoir, cistern, well, duct or other places within the city or into any drain of pipe communicating therewith, any washing or other substance produced in the course of such trade or manufacture as aforesaid; or(b)Wilfully do any act connected with any such trade or manufacture whereby the water in any such lake, tank, reservoir, cistern, well, duct or other place for storing water is fouled or polluted.
