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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(2) in The M.P. Public Health Act, 1949

(2)put, or cause to be put, or cause to fall or be carried, or knowingly permit to be put or to fall or be carried, into any water-course, tank or lake so as, either singly or in combination with other similar acts of the same or any other person, to interfere with the due flow of such water course, tank or lake or to pollute the water therein, the solid refuse of any manufactory, manufacturing process or quarry, or any rubbish or cinders, or any other waste of putrid solid matter, or