Section 215 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
215. Prohibition of certain acts affecting the municipal water works.
(1)A Council may, with the sanction of the Director, demarcate and notify the limits of the water-shed of any lake, tank, well or reservoir from which water is derived for the municipal water work or use by the residents of the municipal area.(2)Except with the permission of the Council, no person shall -(a)erect any building for any purpose whatever within such limits;(b)remove, alter, injure, damage or in any way interfere with any boundary marks of such water-shed;(c)extend, alter or apply to any purpose different to that to which the same has been heretofore applied, and buildings, already existing within the said limits; or(d)carry on, within the said limits any operation of manufacture, trade or agriculture in any manner, or do any act whatever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of such lake, tank, well or reservoir may be fouled or rendered less wholesome.(3)Except with the permission of the Chief Officer, no person shall-(a)cause or suffer to percolate or drain into or upon any municipal water work or to be brought there into or thereupon anything, or to be done any act, 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 there into or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)bathe in or near such work;(e)throw or put anything into or upon the water in such work;(f)wash or cause to be washed in or near such work any animal or thing.(4)Whoever contravenes an provision of sub-section (2), shall, on conviction, be punished with imprisonment for a term which may extend to one month, or with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 16(1), (w.e.f. 14-1-2011).], or with both.(5)Whoever contravenes any provision of sub-section (3), shall be deemed to have committed an offence punishable under section 277 of the Indian Penal Code.(6)When any person is convicted under sub-section (4), the Magistrate who convicts him may order the immediate removal of any building, or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.(7)If any order made under sub-section (6) is disobeyed or the execution thereof resisted, the offender shall, on conviction be punished with imprisonment for a term which may extend to three months, or with fine which may extend to [three thousand rupees] [These words were substituted for the words 'three hundred rupees' by Maharashtra 1 of 2011, Section 16(2), (w.e.f. 14-1-2011).], or with both.
