Section 3 in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
3. Prohibition to throw biodegradable and non-biodegradable garbage in public drains, sewage lines, natural or manmade lake, wetlands. —
(1)No person, by himself or through another, shall knowingly or otherwise, throw or cause to be thrown, in any drain, ventilation shaft, pipe and fittings, connected with the private or public drainage works, natural or manmade lake, wetlands, any non-biodegradable garbage or construction debris or any biodegradable garbage by placing in a non-biodegradable bag or container likely to —(i)injure the drainage and sewage system;(ii)interfere with the free flow or affect the treatment and disposal of drain and sewage contents;(iii)be dangerous or cause a nuisance or be prejudicial to the public health; and(iv)damage the lake, river water or wetland.(2)No person shall, knowingly or otherwise, place or permit to be placed, except in accordance with such procedure and after complying with such safeguards as may be prescribed, any biodegradable or non-biodegradable garbage in any public place or in a place open to public view, unless, —(a)the garbage is placed in a garbage receptacle; or(b)the garbage is deposited in a location designated by a local authority having jurisdiction on an area for the disposal of such garbage.
