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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Punjab - Subsection

Section 287(1) in The Punjab Municipal Act, 1999

(1)No water pipe shall be laid in a drain or on the surface of an open channel or house gully or within six metres of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted and no well or tank and, except with the consent of the Chief Officer of the Municipality, no cistern shall be constructed within six metres of a latrine or cesspool.