Section 194(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Except with the permission of the Corporation, no person shall-(a)erect any building for any purpose whatever on any part of such area as shall be demarcated by the Commissioner surrounding any lake, tank, well or reservoir from which a supply of water is derived for a municipal water-work;(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 whatever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of any such lake, tank, well or reservoir may be fouled or rendered less wholesome.
