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[Cites 0, Cited by 0] [Section 508] [Entire Act]

State of Punjab - Subsection

Section 508(1) in The Punjab Municipal Act, 1999

(1)no person shall, -
(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, stand pipe, stream or well or any part of any river or other place in the Municipality;
(b)wash or cause to be washed in or near any such place any animal, clothes or other article;
(c)throw, put or cause to enter into the water in any such place any animal or other things;
(d)cause or suffer to drain into or upon any such place or to be brought therein to or thereupon anything or do anything whereby the water shall be in any degree fouled or polluted; and
(e)dry clothes in or upon any such place.