Section 514 in Greater Hyderabad Municipal Corporation Act, 1955
514. Prohibition of bathing, etc., contrary to order or regulation.
- 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 in 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 thereinto 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;(f)in contravention of any prohibition made by the Commissioner under section 513 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 513 for the use of any such portion of a river or place for any such purpose.
