- No local authority or person shall, save as may be generally or specially prescribed,-(1)put, or cause to be put, or cause to fall or flow or be carried, or knowingly permit to be put or to fall or flow or be carried, into any water-course, tank or lake,-(a)any solid or liquid sewage matter, or(b)any poisonous, noxious or polluting liquid proceeding from any manufactory or manufacturing process, or(c)any dead human body, unless this has been totally reduced to ashes, or(2)put, or cause to be put, or cause to fall or be carried, or knowingly permit to be put or to fall or be carried, into any water-course, tank or lake so as, either singly or in combination with other similar acts of the same or any other person, to interfere with the due flow of such water course, tank or lake or to pollute the water therein, the solid refuse of any manufactory, manufacturing process or quarry, or any rubbish or cinders, or any other waste of putrid solid matter, or(3)commit nuisance in or in the neighbourhood of any watercourse, tank or lake.
