[Prohibition against defiling of water of public and private tanks and uses, and throwing of plastic in the public streets and tanks, whether private or public.] [Substituted by s 16(1) of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2006), w.e.f. 1.10.2006, for the words 'Prohibition against defiling water of tanks etc., whether public or private.] - No person shall-(a)bathe in, or in any manner defile, water in any place set apart by the Municipality or by the owner thereof for drinking only; or(b)deposit any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purpose; or(c)wash clothes in any place set apart as aforesaid for drinking or bathing purpose; or(d)wash any animal or any cooking utensils or wool, skins or other foul or offensive substance or deposit any offensive or deleterious matter in any place set apart as aforesaid for bathing purpose or washing clothes; or(e)cause or suffer to drain into or upon any place set apart as aforesaid for drinking, or bathing purpose or washing clothes or cause or suffer anything to be brought thereinto or do anything whereby the water may be fouled [or corrupted; or] [Substituted by s. 16(2) ibid, w.e.f. 1.10.2006, for the words 'or corrupted'.](f)[ use, sale and distribute plastic within the municipal area or throw plastic in the public streets[, drain] [Inserted by s. 16(3) ibid, w.e.f. 1.10.2006.] and tanks, whether private or public and defile water of public and private tanks.][Note.-For the purpose of this section "plastic" means virgin and recycled plastic carry bags, cups and any other materials made of plastic [of size and thickness as may be notified by the competent authority] [Inserted by s. 16(4) ibid, w.e.f. 1.10.2006.].]
