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State of Karnataka - Section

Section 14 in Karnataka Lake Conservation and Development Authority Act, 2014

14. Acts prohibited in lakes.

- Notwithstanding anything to the contrary contained in any law for the time being in force, no person or institution or organization (registered or unregistered) or company or firm or association, Government departments, Corporation or any local or other authority and their agents or employees or any body on their behalf shall,-
(1)use the lake for any purpose other than storage or impounding of water or for the purpose mentioned in clause (9) of section 5;
(2)construct any structure on lake land, occupy any lake land or part thereof or cause any obstruction at the natural or normal course of inflow or outflow of water into, or from, the lakes on the upstream and or downstream;
(3)construct any commercial, recreational or industrial complexes or houses or carry on any industrial activity within the distance to be notified by the Government depending on the water spread area of the lake;
(4)dump debris, municipal solid wastes, mud or earth soil or liquid wastes or any pollutants, into the lake by using vehicle or otherwise;
(5)discharge untreated sewage into the lake directly or indirectly;
(6)construct roads, bridges and likewise other structures within the lake area including the tank bund;
(7)breach bund, waste weir including lowering the height of the waste weir from its original height or remove fence, boundary stones or any hoarding or any sign board erected by the Authority; and
(8)do any other act which is detrimental directly or indirectly to the lakes.Provided that nothing in this Act shall prohibit withdrawal of water for drinking or irrigation or any other purpose for human consumption from any lake be specified by the Authority from time to time:Provided further that nothing in this Act shall prohibit stocking of fish seeds and development of fisheries (except the fish which are dangerous or harmful to the aquatic eco-system of the lake) by the Government and its licensee, lessees or contractor in any lake specified by the Authority from time to time.