Section 500 in The Calcutta Municipal Corporation Act, 1980
500. Prohibition of bathing, etc., contrary to order. -
Except as otherwise permitted by any order under this Act, -(1)no person shall -(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, stand-pipe, stream or well or any part of any river or other place vesting in the Corporation;(b)wash or cause to be washed in or near any such place or work any animal, clothes or other article;(c)throw, put or cause to enter into the water in any such place or work any animal or other thing;(d)cause or suffer to drain into or upon any such place or work or to be brought therein to or thereupon anything or do anything whereby the water shall be in any degree doubled or corrupted;(e)dry clothes in or upon any such place;(2)no person shall -(a)in contravention of any prohibition made by the Municipal Commissioner under section 499 use any portion of any river or any place not vesting in the Corporation for any purpose mentioned in that section;(b)contravene the provisions of any notice given by the Municipal Commissioner under section 499 for the use of any such portion of any river or any place for any such purpose.
