194. Power of State Government to prohibit cultivation, use of manure or irrigation injurious to health.
- If the Assistant Director of Public Health, Civil Surgeon, District or Subdivisional Medical Officer of Health or the Health Officer certifies that the cultivation of any description of crop, or the use of any kind of manure or the irrigation of land, in any specified manner-(a)in any place within the limit of the municipality is injurious or facilitates practices which are injurious, to the health of persons dwelling in the neighbourhood, or(b)in any place within or without the limits of the municipality, is likely to contaminate the water supply of the municipality or otherwise renders it unfit for drinking purposes,the State Government may, on receipt of an application from the Board, by public, notice prohibit the cultivation of such crop, the use of such manure, or the use of the method irrigation so certified to be injurious, or impose such conditions with respect thereto as may prevent the injury:Provided that, if the act prohibited has been practiced in the ordinary course of husbandry at nay time during the five successive years preceding the date of the prohibition, compensation shall be paid from the municipal fund to all persons interested therein for any damage caused to them by such prohibition.
