Section 187 in Jammu and Kashmir Municipal Corporation Act, 2000
187. Certain letters not to be passed into municipal drains.
- No person shall throw, empty, or turn into any Corporation drain or into any drain communicating with a Corporation drain-(a)any matter likely to injure the drain or to interfere with the free flow of it contents, or to affect prejudicially the treatment and disposal of its contents ; or(b)any chemical refuse or waste steam, or any liquid of a temperature higher than forty five degrees Celsius being refuse or steam or a liquid which when so heated is either alone or in combination with the contents of the drain, dangerous or the cause of nuisance, prejudicial to health ; or(c)any, dangerous petroleum.Explanation. - In this section the expression "dangerous petroleum" has the same meaning as is assigned to it in the Petroleum Act, 1934.
