Section 218 in The Chhattisgarh Municipal Corporation Act, 1956
218. Prohibition of corruption of water by steeping therein animal or other matter.
- No person shall-(a)steep in any bank, reservoir, stream, well, trough or ditch any animal, vegetable or mineral matter likely to render the water thereof, offensive or dangerous to health;(b)while suffering from any contagious, infectious or loathsome disease, bath in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream, well or trough, or any part of a river within the limits of the Corporation or within five miles upstream from the Corporation boundary.
