Section 547 in The Orissa Municipal Corporation Act, 2003
547. Prohibition of bathing etc. contrary to order or regulation.
- Except as permitted by any order made under any provision of this Act, no person shall, -(a)bathe in or near any lake, tank, reservoir, fountain, cistern, duct, standpipe, stream or well in any part of river or other place vested in the Corporation;(b)wash or cause to be.washed in or near any such place or work any animal, clothes or other articles;(c)throw, put, or cause to enter into the water in any such place or work, any animal or other thing;(d)cause or suffer to drain into or upon any such, place or work, or to be brought therein or thereupon, anything, or do anything whereby the water shall be in any degree fouled or polluted;(e)dry clothes in or upon any such place;(f)in contravention of any prohibition made by the Commissioner under Section 546, use any portion of a river or any place not vested in the Corporation for any purpose mentioned in the said section; and(g)contravene the provision of any notice given by the Commissioner, under Section 546 for the use of any such portion of a river or place for any such purpose.
