Section 241 in Karnataka Municipal Corporations Act, 1976
241. Prohibition of certain acts relating to sewerage.
- No person shall,-(a)wilfully obstruct any person acting under the authority of the corporation or the Commissioner in setting out the lines of any works or pull up or remove any pillar, posts or stake fixed in the ground for the purpose of setting out lines of such work, or deface or destroy any works, made for the same purpose; or(b)wilfully or negligently break, injure, turn on, open, close, shut off or otherwise interfere with any lock, cock, valve, pipe, or other work or apparatus belonging to the corporation; or(c)unlawfully obstruct the flow of or flush, draw off, divert or take sewage from any sewage work belonging to the corporation; or(d)obstruct any officer or other employees of the corporation in the discharge of his duties under this Chapter or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any sewage work.
