Section 228 in Gauhati Municipal Corporation Act, 1971
228. Probation of bathing in shall or polluting water.
- Except s provided hereinafter, no person shall, -(a)Bathe in or near any water-works belonging the Corporation; or(b)Wash, throw, or cause any animal to enter into the water of such works; or(c)Throw any rubbish, dirt filth or any other thing whatsoever into or upon the water of such works; or(d)Wash or cleanse therein any cloth wool; lather or skin of any animal or any clothes or any other thing; or(e)Cause the water of any sink, drain, stream engine, boiler, or other filthy water belonging to him or under his control to run or be brought into any such water works or do any other act where by the water in such works may be or fouled or polluted of its quality altered.
