Section 311 in The Gujarat Provincial Municipal Corporations Act, 1949
311. Prohibition of bathing etc., contrary to order.
- Except as permitted by any order made under any provision of this Act, no person shall-(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, stand-pipe, stream or well or on any part of a river, or other place vesting in the Corporation;(b)wash or cause to be washed in or near any such place or work, any animal, clothes or other article;(c)throw, put or cause to enter into the water in any such place or work, any animal or other thing;(d)cause or suffer to drain into or upon any such place or work, or to be brought there into or thereupon, anything, or do anything, whereby the water shall be in any degree fouled or corrupted;(e)dry clothes in or upon any such place; and no person shall-(f)in contravention of any prohibition made by the Commissioner under section 310 use any portion of a river or any place not vesting in the Corporation for any purpose mentioned in the said section;(g)contravene the provisions of any notice given by the Commissioner under section 310 for the use of any such portion of a river or place for any such purpose.
