Section 388 in The Mumbai Municipal Corporation Act, 1888
388. Prohibition of bathing, etc., contrary to order or regulation.
- Except as permitted by any order or regulation made under section 270, 386 or 187, no person shall-(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well or on any part of the seashore or other place vesting in the corporation;(b)wash or cause to be washed in or near any such place or work, any animal, clothes, or other article;(c)throw, put or cause to enter into the water in any such place or work, any animal or other thing;(d)cause or suffer to drain into or upon any such place or work or to be brought thereinto or thereupon, anything, or do anything, whereby the water shall be in any degree fouled or corrupted;(e)dry clothes in or upon any such place. And no person shall -(f)in contravention of any prohibition made by the Commissioner under section 386, use any portion of the seashore or any place not vesting in the corporation for any purpose mentioned in the said section;(g)contravene any regulation made by the Commissioner under section 387 for the use of any such portion of the seashore or place for any such purpose.
