(1)No person shall-(a)commit any nuisance in any public street or public place, or(b)unauthorized affix upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document, or(c)unauthorized deface, or write upon, or otherwise mark, any building, monument, post, wall, fence, tree or other thing, or(d)carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Chief Municipal Officer by notice, or(e)bury or cremate or otherwise dispose of any corpse at a place not licensed for the purpose, or(f)disturb public peace or order in violation of sound pollution control order, if any, or(g)cause pollution of air in violation of air pollution control order, if any, or(h)cause obstruction to the movement of vehicular or pedestrian traffic without permission from the Competent Authority.
