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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1)(e) in Kerala Water Supply and Sewerage Act, 1986

(e)bathe 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 polluted water to turn or be brought into any water works or do any other act whereby the water in any water works is fouled or likely to be fouled.