Section 14 in Haryana Pond and Waste Water Management Authority Act, 2018
14. Acts prohibited in pond.
- No person shall,-(i)construct any structure on pond land, green belt and catchment area, occupy any pond land or part thereof or cause any obstruction in the natural or normal course of inflow or outflow of water into or from the pond on the upstream or down-stream without permission of the Authority;(ii)dump debris, municipal or industrial waste, mud or earth soil into and around pond, green belt or catchment areas;(iii)discharge untreated municipal waste or industrial effluent into pond directly or indirectly;(iv)construct roads, bridges or other structures within the pond area including the pond bund without permission of the Authority;(v)breach bund, waste weir including lowering or raising the height of the waste weir from its original height or remove fence, boundary stones or any hoarding or any sign board erected by the Authority;(vi)do any other act which is detrimental, directly or indirectly to pond:Provided that nothing in this Act shall prohibit the Authority to redefine water uses of pond or treated effluent of sewage treatment plant or effluent treatment plant, from time to time:Provided further that the Authority may grant permission for any of the above prohibited uses, in public interest with the prior concurrence of the Government.
