Report No. 42
106. Amendment of sections 272 to 276.-
In each of the sections 272 to 276 of the Code, for the words "six months, or with fine which may extend to one thousand rupees, or with both", the words "three years, or with fine or with both" shall be substituted.
107. Substitution of new section for section 277.-
For section 277 of the Code, the following section shall be substituted, namely.-
"277. Fouling water of public spring, well or reservoir.- Whoever voluntarily fouls the water of any public spring, well 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 six months, or with fine, or with both."
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