Section 331 in Karnataka Municipal Corporations Act, 1976
331. Prohibition against contaminating water supply.
- It shall not be lawful for any person to,-(a)bathe in any tank, reservoir, conduit, fountain, well or other place set apart by the corporation or by the owner thereof, for drinking purposes;(b)wash or cause any animal or thing to be washed in any such place;(c)throw, put or cause to enter into the water in any such place, any animal, or thing whereby the water may be fouled or polluted; or(d)cause or suffer to drain into or upon any such place, or cause or suffer anything to be brought thereunto or do anything, whereby the water may be fouled or polluted.
