Section 209 in The City of Nagpur Corporation Act, 1948
209. Prohibition of erection of any building which would injure sources of water supply. - Except with the permission of the Corporation, no person shall -
(a)erect any building for any purpose whatever on any part of the area enclosed by the boundary fence of any lake or reservoir from which a supply of water is derived for a municipal water-work; or(b)remove, alter, injure, damage or in any way interfere with the aforesaid boundary-fence.
