Section 112 in Telangana District Boards Act, 1955
112. Prohibition of mosquito breeding in collection of water.
- If a declaration under section 111 has been made, no person shall, after such declaration-(a)have, keep, or maintain within such area any collection of standing or flowing water in which mosquitoes breed or likely to breed, or(b)cause, permit, or suffer any water within such area to form a collection in which mosquitoes breed or are likely to breed, unless such collection has been so treated as effectively to prevent such breeding.Explanation I. - Troughs used for cattle and in frequent use, shall not, until the contrary is proved, be deemed to be collections of water in which mosquitoes breed or are likely to breed.Explanation II. - The natural presence of mosquito larvae in any standing or flowing water shall be evidence that mosquitoes are breeding in such water.
