5. Injurious refuse not to be discharged into public drain.
(1)All solid wastes, like mud, sand, gravel metal dust, cereals or any other similar substances or refuses which may cause blockage of free flow of water from the public drain shall be disposed off far away from any public drain after the same are properly arranged or treated so as to avoid a nuisance to the public.(2)All liquid wastes like corrosive liquid, acids or alkaline, poisonous substances, or any other products or substances which may be dangerous, toxic or offensive to the health or which causes or likely to cause nuisance shall be treated, neutralised by proper substances to the satisfaction of the Health Officer before it is discharged into the public drain.(3)The substances specified under sub-rule (2) shall be discharged only after obtaining No Objection Certificate from the Sanitary Authority.
