Section 180 in The City of Nagpur Corporation Act, 1948
180. Discharging sewage.
- Whoever, without the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] causes or knowingly or negligently allows the contents of any sink cesspool or any other offensive matter to flow, drain or be put upon any street or public place, or into any irrigation channel or any drain not set apart for the purpose, shall be punished with fine which may extend to twenty rupees.
