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State of Nagaland - Section

Section 230 in Nagaland Municipal Act, 2001

230. Water Pipes etc., not to be placed where water will be polluted.

(1)No water pipe shall be laid in a drain or on the surface of an open channel or house gully or within six metres of a cesspool or in any position where the pipe is likely to be injured or the water therein polluted and no well or tank, and except with the consent of the Chief Officer of the Municipality, no cistern shall be constructed within six metres of a latrine or cesspool.
(2)No latrine or cesspool shall be constructed or made within six metres of any well, tank, water pipe or cistern or in any position where pipe, well, tank or cistern is likely to be injured or the water therein polluted.