Section 194(2) in The Maharashtra Municipal Corporations Act, 1949
(2)Except as hereinafter provided, no person shall -(a)cause or suffer to percolate or drain into or upon any municipal water-work or to be brought thereinto or thereupon anything, or to be done any tact, whereby the water therein may be in any way fouled or polluted or its quality, altered;(b)alter the surface of any municipal land adjacent to or forming part of any such work by digging thereinto or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)throw or put anything into or upon the water in such work;(e)bathe in or near such work; or wash or(f)cause to be washed in or near such work any animal or thing.[194A. Obligation of Corporation to partake common facility. - If, a common facility is created by the State Government or by any agency of the State Government, under instructions from the State Government, for processing or disposal of solid waste or treatment or recycling sewage and waste water or bulk supply or treatment of water for drinking purpose, it shall be mandatory for the Corporation, if so directed by the State Government, to partake of that facility in accordance with such terms and conditions as may be specified by the State Government, by an order in the Official Gazette:Provided that, the State Government shall, before issuing any direction under this section, give an opportunity to the Corporation to make within fifteen days a representation, if any, in this regard. If the Corporation fails to represent within fifteen days or, after having represented, the State Government, on considering the representation, is of the opinion that issuing such direction is necessary, the State Government may issue the same.]
