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State of Nagaland - Section

Section 446 in Nagaland Municipal Act, 2001

446. Prohibition of pollution 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; and
(b)While suffering from any contagious, infectious or loathsome disease, bath on, in or near any bathing platform, lake, tank, reservoir, fountain, cistern, duct, stand-pipe, stream or well.