Section 314 in The Bombay Provincial Municipal Corporations Act, 1949
314. Prohibition of corruption of water by chemicals, etc. - No person engaged in any trade or manufacture specified in section 376 or the rules, shall,-
(a)willfully cause or suffer to be brought or to brought or to flow into any lake, tank, reservoir, cistern, well, duct or other place for water belonging to the Corporation or into any drain or pipe communicating therewith, any washing or other substance produced in the course of any such trade or manufacture as aforesaid,(b)wilfully do any act connected with any such trade or manufacture as aforesaid, whereby the water in any such lake tank, reservoir, cistern, well, duct or other place for water is fouled or corrupted.Prevention and Checking Spread of Dangerous Diseases
