Section 318 in The Calcutta Municipal Corporation Act, 1980
318. Prohibition of certain acts. -
No person shall-(a)wilfully obstruct any person acting under the authority of the Municipal Commissioner in setting out the lines of any works or pull up or remove any pillar, post or stake fixed in the ground for the purpose of setting out lines of such work or deface or destroy any works made for the same purpose; or(b)wilfully or negligently break, injure, turn on, open close, shut off or otherwise interfere with any lock, cock, valve, pipe, meter or other work or apparatus belonging to the Corporation; or(c)unlawfully obstruct the flow of, or flush, draw off or divert, or take, water from any waterwork belonging to the Corporation or any water-course by which any such waterwork is supplied; or(d)unlawfully obstruct the flow of, or flush, draw off, divert or take, sewage from any sewage work belonging to the Corporation or break or damage any electrical transmission line maintained by the Corporation; or(e)obstruct any officer or other employee of the Corporation in the discharge of his duties under this Act or refuse or wilfully neglect to furnish him with the means necessary for the making of any entry, inspection, examination or enquiry thereunder in relation to any water or sewage work; or(f)bathe in at or upon any waterwork or wash or throw or cause to enter therein any animal or throw any rubbish dirt or filth into any waterwork 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 of any steam-engine or boiler or any polluted water to turn or be brought into any waterwork or do any other act whereby the water in any waterwork in fouled or likely to be fouled; or(g)in contravention of any of the provisions of this Act in any way alter the fixing, disposition or position of, or construct, erect, set up, renew, rebuild, remove obstruct, close, destroy, or change, any drain, ventilation shaft or pipe, cesspool, privy, urinal or bathing or washing place or any trap, covering or other fitting or appliance connected therewith; or(h)make any encroachment upon or in any way injure or cause or permit to be injured any drain, cesspool, housegully, privy, latrine, or urinal, or bathing or washing place; or(i)drop, pass or place, or cause or permit to be dropped, passed or placed, into or in any drain any brick, stone, earth or ashes or any substance or matter by which or by reason of the quantity of which such drain is likely to be obstructed; or(j)pass, or permit or cause to be passed, into any drain provided for a particular purpose any matter or liquid for the conveyance of which such drain was not provided; or(k)cause or suffer to be discharged into any drain from any factory, bakehouse, distillery, workshop or workplace or from any building or place in which steam, water or mechanical power is employed any hot water, steam or fumes, or trade effluents or any liquid which may prejudicially affect the drain or the disposal, by sale or otherwise, of the sewage conveyed along the drain or which is, by reason of its temperature or otherwise, likely to create [public nuisance; or] [Words substituted by W.B. Act 26 of 1997.](l)[ keep any septic tank undrained so as to allow accumulation of effluence within the premises to which such septic tank pertains.] [Clause (I) inserted by W.B. Act 26 of 1997.]
