Section 2(d) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
(d)"Public Nuisance" includes any act of commission or omission or carrying on of any activity, process, operation including the operation of or plying of vessels or boats or timber, raft or any other floating object in any part of Dam, River, or Lake which causes or is likely to cause injury, danger, annoyance to the sense of sight, smell or hearing or which is or may be dangerous to life or injurious to health or property or act define under Cr.P.C 1973. and includes oil spillage;
