LexSection 89 — Defiling water in public wells, etc.
The Delhi Police Act, 1978
No person shall defile or cause to be defiled the water in any public well, tank, reservoir, pond, pool, aqueduct or part of a river, stream, nullah or other source or means of water supply, so as to render the same less fit for any purpose for which it is set apart by the order of the competent authority.Open in Lexace · Ask the AI about this section