(a)Whoever, in disobedience of any order of the Municipality under Section 261or of any bye-laws bathes in any pool, tank, reservoir, well, cistern, conduit or aqueduct belonging to the Municipality or washes or causes to be washed therein any animal or anything whatsoever or throws, puts or casts or causes to enter therein any animal or anything or causes or suffers to run, drain or be brought therein to anything that is or may become a nuisance, or does anything whatsoever whereby any water therein shall be in any degree fouled or corrupted, and(b)whoever, without permission of the Municipality introduces into any tank or ditch within, or on the boundary, of the Municipality any animal, vegetable or mineral matter likely to render the water of such tank or ditch offensive or to be a nuisance, shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.
