(1)No person shall, -(a)Wilfully obstruct any person acting under the authority of the Municipality or the Chief Officer of the Municipality, in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work, or deface or destroy any works made of or the same purpose; or(b)Wilfully or negligently break, damage, turn on, open, close, shut off or otherwise interfere with any lock, cock, value, pipe, metre or other work or apparatus belonging to the Municipality(c)Unlawfully obstruct the flow of, or flush, draw off, or divert or take water from any water works belonging to the Municipality or any water course by which any such water-works is supplied; or(d)Unlawfully obstruct the flow of, or flush, draw off, divert or take sewage work belonging to the Municipality or break or damage any electrical transmission line maintained by the Municipality; or(e)Throw any material including plastic bags and containers or waste of dairies, piggeries and poultry farms into any municipal drain or sewer; or(f)Obstruct any officer or other employee of the Municipality in the discharge of his duties under Chapter II, Chapter III of this Part 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 water or sewage work; or(g)Bathe in, at or upon any water-works or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt or filth into any water works so wash or clean therein any cloth, wool or leather or the skin of any animal, or cause the water of any sink or drain or any steam-engine or boiler or any polluted water to turn or be brought into any water-works, or do any other act, whereby the water in any water-works is fouled or likely to be fouled.
