Section 312 in The Maharashtra Municipal Corporations Act, 1949
312. Prohibition of corruption of water by stepping therein animal or other matter, etc. - No person shall -
(a)steep in any tank, reservoir, stream, well or ditch, any animal, vegetable or mineral matter likely to render the water thereof offensive or dangerous to health;(b)whilst suffering from any contagious, infectious or loathsome disease, bathe on, in or near any bathing-platform, lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well.Regulations of Factories, Trades, etc.
