Section 142 in The Manipur Municipalities Act,1994.
142. Power of Government to prohibit cultivation, use of manure or irrigation injurious to health.-
If the Director of Medical Health and Family Planning Services, Public Health Officer of the Government or Health Officer of the municipality or such other Medical Officer of the Medical Department of Manipur as may be prescribed, certifies that the cultivation of any description of crops, or the use of any kind of manure, or the irrigation of land in any specified manner-(a)in any place within the limit of the municipality, is injurious to the health of person dwelling in the neighbourhood; or(b)in any place within or without the limits of the municipality is likely to contaminate the water supply of the municipality or otherwise renders it unfit for drinking purposes the Government, on receipt of an application from the municipality by public notice, prohibit the cultivation of such crop, the use of manure or the use of the method of irrigation so certified to be injurious, or impose such conditions with respect thereto as may prevent the injury.
