Section 239 in The Chhattisgarh Municipalities Act, 1961
239. Discharging sewage, etc.
- Whoever causes or allows the water of any sink or sewer or any other liquid or other matter which is or which is likely to become offensive, from any building or land under his control to run, drain, or be thrown or put upon any street or open space, or to soak through any external wall, or causes or allows, any offensive matter from any sewer or privy to run, drain or to be thrown into a surface drain in any street without the permission in writing of the Council or who fails to comply with any condition prescribed in such permission shall be punished with fine which may extend to twenty-five rupees.
