216. Penalty for throwing offensive matter on Public roads, etc.
- Any person who, without the permission of the Board, throws or put or permits his servants to throw or put, any sewage or offensive matter on any public road, or who throws or puts or permits his servants to throw or put, any earth, rubbish, sewage or offensive matter into any sewer or drain belonging to the Beard, or into any drain communicating therewith shall be liable for every such offence, to a fine not exceeding twenty-five rupees.
