Section 267(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)Except as hereinafter provided, no person shall -(a)cause or suffer to percolate or drain into or upon any Corporation waterworks or to be brought thereinto or thereupon anything or to be done any act, whereby the water therein may in any way be fouled or polluted or its quality altered;(b)alter the surface of any Corporation land adjacent to or forming part of any such work by digging therein to or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)throw or put anything into or upon the water in such work;(e)bathe in or near such work; or(f)wash or cause to be washed in or near such work any animal or thing.
