Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 254] [Entire Act]

State of Bihar - Subsection

Section 254(e) in The Bihar Municipal Act, 2007

(e)prohibit any person engaged in any trade or manufacture from causing to flow into any lake, tank, reservoir, cistern, well duct or other places for storage of water, whether vested in the Municipality or not, or drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture, or wilfully do any act connected with any such trade or manufacture whereby such water is likely to be fouled or corrupted, or