Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Madras Presidency - Section

Section 4 in The Madras Towns Nuisances Act, 1889

4. Neglecting to fence in well, tank, etc. - Causing offensive matter to run from house, etc.

Whoever neglects to fence in or protect any well, tank or other dangerous place or structure, or,whoever causes any offensive matter to run from any house, factory, dung-heap or the like into the street--shall be liable on conviction to fine not exceeding fifty rupees or to imprisonment of either description which may extend to one month.