Section 24(1) in Water (Prevention and Control of Pollution) Act, 1974
(1)Subject to the provisions of this section,-(a)no person shall knowingly cause or permit any poisonous, noxious or polluting matter determined in accordance with such standards as may be laid down by the State Board to enter (whether directly or indirectly) into any [stream or well or sewer or on land] [Substituted by Act 53 of 1988, section 11, for 'stream or well' (w.e.f. 29-9-1988).]; or(b)no person shall knowingly cause or permit to enter into any stream any other matter which may tend, either directly or in combination with similar matters, to impede the proper flow of the water of the stream in a manner leading or likely to lead to a substantial aggravation of pollution due to other causes or of its consequences.
