Section 277 in Gauhati Municipal Corporation Act, 1971
277. Prohibition of pollution of water by chemicals etc.
(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.(2)After giving not less than twenty-four hours previous notice in writing to the owner or to the person who has the management or control of any works, pipes or conducts connected with any such manufacture or trade as is referred to in sub-section (1) the Commissioner may let open and examine the said works, pipes or conducts; and if upon such examination, it shall appear that the provisions of sub-section (1) have been contravened by reason of anything contained in or proceeding from the said works, pipes or conducts, the expenses incurred in laying open and examining them and in adopting any other measure which the Commissioner considers necessary for removing the cause of such contravention shall be paid by the owner of the said works, pipes, or conduits, or by the person who has the management or control thereof or through whose neglect or fault the contravention has occurred. If it appears that there has been no such contravention, the said expenses and also compensation for any damage occasioned by such laying open and examination shall be paid by the Commissioner.
