(1)Save to such extent, in such manner and subject to such conditions as may be prescribed, no person shall -(a)put, or cause to be put, or cause to fall or flow or be carried, or knowingly permit to be put or to fall or flow or be carried, into any watercourse -(a)any solid or liquid sewage matter, or(b)any poisonous, noxious or pollution liquid proceeding from any manufacturing process, or(b)put, or cause to be put, or cause to fall or be carried, or knowingly permit to be put or to fall or be carried, into any watercourse, so as, either singly or in combination with other similar acts of the same or any other person, to interfere with due flow of such water course, or to pollute the water therein, the solid refuse of any manufacturing-process or quarry, or any other rubbish or cinders, or any other waste or putrid solid matter, or(c)commit a nuisance in or in the neighbourhood of any watercourse.(2)Whoever contravenes any provision of sub-section (1) shall, on conviction, be punishable with fine not exceeding ten thousand rupees, and in the case of a continuing offence, with an additional fine not exceeding five hundred rupees per day.
