Section 230 in The M.P. Municipal Corporation Act, 1956
230. Prohibition of bathing in or polluting water.
- Except as provided hereinafter, no person shall-(a)bathe in or near any water-works belonging to the corporation; or(b)wash, throw, or cause any animal to enter into the water of such works; or(c)throw any rubbish, dirt, filth or any other thing whatsoever into the water of such works;(d)wash or cleanse therein any cloth, wool, leather or skin of any animal or any clothes or other things;(e)cause the water of any sink, drain, steam engine, boiler or other filthy water belonging to him or under his control, to run, percolate or be brought, into any such waterworks or do any other act whereby the water in such works may be fouled or polluted or its quality altered.
