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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Karnataka - Subsection

Section 219(1)(e) in Karnataka Municipal Corporations Act, 1976

(e)bathe in, at or upon any water work or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt or filth into any water work or wash or clean therein any cloth, wool or leather or the skin of any animal or cause water of any sink, or drain or any steam engine or boiler or any polluted water to turn or be brought into any water work, or do any other act whereby the water in any water work is fouled or likely to be fouled.