Section 515 in Greater Hyderabad Municipal Corporation Act, 1955
515. Prohibition of corruption of water by steeping therein animal or other matter, etc.
- No person shall -(a)steep in any tank, reservoir, stream, well or ditch, any animal, vegetable or mineral matter likely to render the water thereof offensive or dangerous to health;(b)whilst suffering from any contagious, infectious or loathsome disease, bathe on, in or near any bathing platform, lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well.Regulation of factories, trades, etc.
