Indian Penal Code, 1860

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Sections	Particulars
Chapter XIV	Of Offences Affecting The Public Health, Safety, Convenience, Decency And Morals
277	Fouling water of public spring or reservoir
Description	Whoever voluntarily corrupts or fouls the water of any public spring or reservoir, so as to render it less fit for the purpose for which it is ordinarily used, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.