445. Prohibition of bathing etc. contrary to order.
- Except as otherwise permitted by any order this Act. -(1)No person shall, -(a)Bathe in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well or any part of any river or other place in the Municipality;(b)Wash or cause to be washed in or near any such place any animal, clothes or other article;(c)Throw, put or cause or enter into the water in any such place any animal or other things;(d)Cause or suffer to drain into or upon any such place or to be brought therein to or thereupon anything or do anything whereby the water shall be in any degree fouled or polluted; and(e)Dry clothes in or upon any such place.(2)No person shall, -(a)In contravention of any prohibition made by the Chief Officer of the Municipality under section 444 use any portion of any river or any place not vesting in the Municipality for any purpose mentioned in that section; and(b)Contravene provisions of any notice given by the Chief Officer under clause (c) of sub-section of section 444 for the use of any such portion of any river or any place for any such purpose.
