Section 250 in The Chhattisgarh Municipalities Act, 1961
250. Fouling water.
- Whoever, in disobedience of any order of the Council, under Section 248, or of any bye-laws, baths in any stream, pool, tank, reservoir, well, cistern, conduit or aqueduct belonging to the Council or washes, causes to be washed therein, any animal or anything whatsoever, or throws, puts or casts or causes to enter therein any animal or anything or cause or suffers to run, drain, or be brought there into anything that is, or may become, a nuisance, or does anything, whatsoever, whereby any water therein shall be in any degree fouled or polluted, and whoever, without permission of the Council, steps in any tank, stream., or ditch within, or on the boundary of the Municipality any animal, vegetable or mineral matter likely to render the water of such tank, stream, or ditch offensive or a nuisance, shall be punished with fine which may extend to fifty rupees.
