Section 45(1)(e) in Maharashtra Jeevan Authority Act, 1976

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(e) in Maharashtra Jeevan Authority Act, 1976

(e)bath in, at or upon any water works, or wash or throw or cause to enter therein any animal or throw any rubbish, dirt or filth into any water works, or wash or clean therein any cloth, wool or leather or the skin of any animal, or cause water of any sink or drain or any steam engine or boiler or any other polluted water to turn or be brought into any water works, or do any other act whereby the water in any water works belonging to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is fouled or likely to be fouled.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 45(1)(e) in Maharashtra Jeevan Authority Act, 1976