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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of West Bengal - Subsection

Section 148(1) in The Howrah Municipal Corporation Act, 1980

(1)No person shall throw, empty or otherwise discharge into any water source, channel or municipal drain within or outside Howrah any matter, refuse, trade effluent or waste so as to cause pollution, health hazard or nuisance prejudicial to environment.