Section 267 in Uttar Pradesh Municipal Corporation Act, 1959
267. Prohibition of certain acts affecting the Corporation waterworks.
(1)Except with the prior written sanction of the Municipal Commissioner, no person shall erect or re-erect any building, wall or structure of any kind or construct any street or minor railway over any Corporation water-maInserted(2)Except with the permission of the Corporation, no person shall -(a)erect any building for any purpose whatsoever on any part of such area as shall be demarcated by the Municipal Commissioner near any lake, tank, well, reservoir or river from which a supply of water is derived for a Corporation waterworks;(b)remove, alter, injure, damage or in any way interfere with the demarcation works of the area aforesaid;(c)extend, alter or apply to any purpose different to that to which the same has been heretofore applied, any building already existing within the area aforesaid; or(d)carry on, within the area aforesaid, any operation of manufacture, trade or agriculture in any manner or do any act whatsoever, whereby injury may arise to any such lake, tank, well, reservoir or river or to any portion thereof or whereby the water of any such lake, tank, well, reservoir or river may be fouled or rendered less wholesome.(3)Except as hereinafter provided, no person shall -(a)cause or suffer to percolate or drain into or upon any Corporation waterworks or to be brought thereinto or thereupon anything or to be done any act, whereby the water therein may in any way be fouled or polluted or its quality altered;(b)alter the surface of any Corporation land adjacent to or forming part of any such work by digging therein to or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)throw or put anything into or upon the water in such work;(e)bathe in or near such work; or(f)wash or cause to be washed in or near such work any animal or thing.
