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[Cites 0, Cited by 0] [Section 502] [Entire Act]

State of West Bengal - Subsection

Section 502(a) in The Calcutta Municipal Corporation Act, 1980

(a)wilfully cause or suffer to be brought or to flow into any lake, tank, reservoir, cistern, well, duct or other place for water belonging to the Corporation or any drain or pipe communicating therewith any washing or other substance produced in the course of any such trade or manufacture as aforesaid;