Section 229 in The Chhattisgarh Municipal Corporation Act, 1956
229. Prohibition of erection of any building which would injure sources of water supply.
- Except with the permission of the Corporation, no person shall-(a)erect any building of any purpose whatever on any part of the area enclosed by the boundary-fence of any lake or reservoir from which supply of water is derived for a municipal water-work; or(b)remove, alter-injure, damage or in any way interfere with the aforesaid boundary-fence.
