334. Penalty for allowing sewage, offensive matter or rubbish to be thrown or run into street or drain.
- Any person who within the municipality -(1)without the permission of the Municipal Commissioner or the Executive Officer throws or puts or causes or permits to throw or put any sewage or offensive matter upon any street or public place of drops, passes or places or causes to be dropped, passed or placed into or in any sewer or drain any brick, stone, earth or ashes or any substance or matter, which or by reason of which such sewer or drain or any drain communicating therewith is likely to be obstructed; or(2)causes or allows the water or any sink, sewer or cesspool, or any other offensive matter belonging to him or being on his land, to run, drain or be thrown or put upon any streets or causes or allows any offensive matter to run, drain or to be thrown or put upon any street or causes or allows any offensive matter to run, drain or to be thrown into a surface drain in such a manner as to cause a nuisance; or(3)without the permission of the Municipal Commissioner or the Executive Officer causes or suffers to be discharged into any drain from any factory, bakery, distillery, workshop or workplace or from any building or place in which steam, water or mechanical power is employed any water, steam, or fumes or any liquid which would prejudicially affect the drain or the disposal by sale or otherwise of the sewage conveyed along the drain or which would be likely to create a nuisance, shall be liable to a fine not exceeding five thousand rupees.
