Section 12 in The Karnataka Tank Conservation and Development Authority Act, 2014
12. Acts prohibited in tanks.
- Notwithstanding anything to the contrary contained in any law for the time being in force, no person or institution or organization (registered or unregistered) or company or firm or association, Government departments, corporation or any local or other authority and their agents or employees or any body on their behalf shall,-(1)use the tank for any purpose other than storage or impounding of water or for the purpose mentioned in clause (9) of section 5;(2)construct any structure on tank land, occupy any tank land or part there of or cause any obstruction at the natural or normal course of inflow or outflow of water into, or from, the tanks on the upstream and or downstream without permission of the Government;(3)make any irregular and unauthorized construction, any commercial, recreational or industrial complexes or houses or carry on any industrial activity within thirty meters from the outer boundary of the tank;(4)dump debris, municipal solid wastes, mud or earth soil or liquid wastes or any pollutants, into the tank by using vehicle or otherwise;(5)discharge untreated sewage into the tank directly or indirectly;(6)construct roads, bridges and likewise other structures within the tank area including the tank bund without permission of the Government;(7)breach bund, waste weir including lowering raising the height of the waste weir from its original height or remove fence, boundary stones or any hoarding or any sign board erected by the authority; and(8)do any other act which is detrimental directly or indirectly to the tanks.Provided that nothing in this Act shall prohibit withdrawal of water for drinking or irrigation or any other purpose, for human consumption from any tank be specified by the Authority from time to time.Provided further that nothing in this Act shall prohibit stocking of fish seeds and development of fisheries (except the fish which are dangerous or harmful to the aquatic eco-system of the tank) by the Government and its licensee, lessees or contractor in any tank specified by the Authority from time to time.
