Section 3 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
3. Prohibition of certain acts affecting the water works utilities No person shall
(a)remove, alter, injure, damage or in any way interfere with the demarcated water works utilities.(b)carry on within the vicinity of a water works utility any operation of manufacture, trade or agriculture or do any act whereby injury may arise to any such water works or whereby the supply of any such water works may be fouled, polluted or rendered less wholesome:(c)cause or suffer to percolate or drain into or upon any water works utility anything whereby the water therein may in any way be fouled or polluted, or its quality or flow altered.(d)cause or allow to enter any animal into such water works utility;(e)throw or put anything into or upon the water in such works;(f)bathe or wash clothes in such water works utility; or(g)do any other act which the Government may, by notification, prohibit.
