Section 231 in Tamil Nadu District Municipalities Act, 1920
231. [ Prohibition against defiling of water tanks, etc., whether public or private. [Omitted in respect of the Municipalities and Third Grade Municipalities covered in Chennai Metropolitan Development Area by the Tamil Nadu Act 28 of 1978.]
- It shall not be lawful for any person to-(a)bathe in or in any manner defile the water in any place set apart by the council or by the owner thereof for drinking purposes; or(b)deposit any offensive or deleterious matter in the dry bed of any place set apart as aforesaid for drinking purposes; or(c)wash clothes in any place set apart as aforesaid for drinking or bathing; or(d)wash any animal or any cooking utensil or wool, skins or other foul or offensive substance or deposit any offensive or deleterious matter in any place set apart as aforesaid for bathing or washing clothes; or(e)cause or suffer to drain into or upon any place set apart as aforesaid for drinking, bathing or washing clothes, or cause or suffer anything to be brought thereinto or do anything whereby the water may be fouled or corrupted.]Control Over Abandoned Lands, Untrimmed Hedges, Etc.
