Section 149(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)[ No person shall -(a)feed the monkeys, langoors and other stray animals in any public place, or(b)spit on public place, public road, public street or walls, or(c)throw any type of garbage/refuse etc. on any public place, road, street or in open hill side except in a container provided by the municipality for this purpose.Explanation. - For the purpose of clause (a), the expression "public place" shall not include temple.
