Section 502 in The Calcutta Municipal Corporation Act, 1980
502. Prohibition of corruption of water by chemicals, etc. -
No person engaged in any trade or manufacture shall, -(a)wilfully cause or suffer to be brought or to flow into any lake, tank, reservoir, cistern, well, duct or other place for water belonging to the Corporation or any drain or pipe communicating therewith any washing or other substance produced in the course of any such trade or manufacture as aforesaid;(b)wilfully do any act connected with any such trade or manufacture as aforesaid whereby the water in any such lake, tank, reservoir, cistern, well, duct or other place for water is fouled or corrupted.
