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.
CLASSIFICATION OF OFFENCE
Punishment-Imprisonment for 3 months, or fine of 500 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.
