Section 277 in The Jammu and Kashmir State Ranbir Penal Code, 1989
277. Fouling water of public spring or reservoir.
- Whoever voluntarily corrupts or fouls the water of any public spring or reservoir, so as to render it less fit for the purpose for which it is ordinarily used, shall be punished with imprisonment of either description for a term which may extend to [three months,] [Substituted by Act III of 1967.] or with fine which may extend to five hundred rupees, or with both.
