Section 6 in Tamil Nadu Panchayats (Prohibition and Regulation of The use of Public or Private Springs, Tanks, Wells) Rules, 1999
6. Restriction for a place set apart for drinking purpose.
- No person shall -(a)bathe in or defile the water in any place set apart for drinking purpose;(b)deposit any offensive or deleterious matter in foreshore and the foreshore dry-bed of any place and water sources set apart as aforesaid for drinking purpose; or(c)wash clothing in any place set apart as aforesaid for drinking purpose or for bathing; or(d)wash any animal or any cooking utensil or wool, skin or other foul or offensive substance or deposit any offensive or deleterious matter in any place set apart as aforesaid for drinking purpose or for bathing or for washing clothes; or(e)allow the water from a sink, sewer, drain, engine or boiler or any other offensive matter or effluent belonging to him or flowing from any building or land or factory belonging to or occupied by him, to pass into any place set apart as aforesaid for drinking purposes or for bathing, or for washing clothes.
