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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Haryana - Subsection

Section 215(1)(f) in Haryana Municipal Corporation Act, 1994

(f)bathe in, at or upon any water work or wash or throw or cause to enter therein any animal, or throw any rubbish, dirt, filth into any water work or wash or clean therein any cloth, wool or leather or the skin of any animal or cause the 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.