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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Madhya Pradesh - Subsection

Section 34(1) in The M.P. Public Health Act, 1949

(1)put, or cause to be put, or cause to fall or flow or be carried, or knowingly permit to be put or to fall or flow or be carried, into any water-course, tank or lake,-
(a)any solid or liquid sewage matter, or
(b)any poisonous, noxious or polluting liquid proceeding from any manufactory or manufacturing process, or
(c)any dead human body, unless this has been totally reduced to ashes, or