Section 195 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
195. Penalty for using place set apart for other purposes. Whoever-
(a)bathes in or defiles the water in any place set apart for drinking purposes by the Chief Executive Officer or in the case of private property, by the owner thereof, or(b)deposits any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purposes, or(c)washes clothing in any place set apart as aforesaid for drinking or bathing, or(d)washes any animal or any cooking utensils or wools, skins, or other foul or offensive substance, or deposits any offensive or deleterious matter in any place set apart as aforesaid for drinking purposes or bathing or washing clothes, or(e)allows the water from a sink, sever, drain, engine or boiler, or any other offensive matter belonging to him or flowing from any building or land 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,shall, on conviction before a Magistrate, be liable to a fine not exceeding rupees fifty, and if the offence be a continuing one, to a further fine not exceeding rupees ten for every day during which the said offence is continued after conviction.
