Section 337 in The Coimbatore City Municipal Corporation Act, 1981
337. Prohibition against contaminating water-supply.
- It shall not be lawful for any person to-:(a)bathe in any tank, reservoir, conduit, fountain, well or in other place set apart by the corporation, or by the owner thereof, for drinking purposes;(b)wash or cause any animal or any vehicle such as lorry, bus and the like or thing to be washed in any such place;(c)throw, put or cause to enter into the water in any such place, any animal or any vehicle such as lorry, bus and the like or thing whereby the water may be fouled or corrupted; or(d)cause or suffer to drain into or upon any such place, or cause or suffer anything to be brought therein to or do anything, whereby the water may be fouled or corrupted.Control Over Abandoned Lands, Untrimmed Hedges, Etc.
