Section 215(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Except with the permission of the Council, no person shall -(a)erect any building for any purpose whatever within such limits;(b)remove, alter, injure, damage or in any way interfere with any boundary marks of such water-shed;(c)extend, alter or apply to any purpose different to that to which the same has been heretofore applied, and buildings, already existing within the said limits; or(d)carry on, within the said limits any operation of manufacture, trade or agriculture in any manner, or do any act whatever, whereby injury may arise to any such lake, tank, well or reservoir or to any portion thereof or whereby the water of such lake, tank, well or reservoir may be fouled or rendered less wholesome.
