Section 215(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)Except with the permission of the Chief Officer, no person shall-(a)cause or suffer to percolate or drain into or upon any municipal water work or to be brought there into or thereupon anything, or to be done any act, whereby the water therein may be in any way fouled or polluted or its quality altered;(b)alter the surface of any municipal land adjacent to or forming part of any such work by digging there into or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)bathe in or near such work;(e)throw or put anything into or upon the water in such work;(f)wash or cause to be washed in or near such work any animal or thing.
