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Bengal Presidency - Section

Section 40 in The Howrah Offences Act, 1857

40. to 45. Penalty for fouling water; power to fill up unwholesome tanks; power to drain off stagnant pools, penalty for not lighting deposits of building materials or excavations; enclosing of dangerous places; penalty for establishing slaughter-house without license.

- Repealed by Bengal Act 5 of 1876.