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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Bihar - Subsection

Section 103(1) in The Bihar irrigation Act, 1997

(1)No person shall pollute, or discharge sewage effluent or trade effluent in the water of any irrigation work which may cause injury to the irrigation work or may deteriorate the quality of water of the irrigation work or may give rise to the growth of any weeds in the irrigation work.