Section 194(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)Except as hereinafter provided, no person shall -(a)cause or suffer to percolate or drain into or upon any municipal water-work or to be brought thereinto or thereupon anything, or to be done any act, whereby the water therein may be in any way fouled or polluted or its quality, altered;(b)alter the surface of any municipal land adjacent to or forming part of any such work by digging thereinto or depositing thereon any substance;(c)cause or suffer to enter into the water in such work any animal;(d)throw 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.
