Section 230 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
230. Discharging sewage, etc.
- Whoever causes or allows the water of any sink, sewer or cesspool or any other liquid or other matter which is or which is likely to become a nuisance, 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 be thrown into a surface drain in any street, without the permission in writing of the Chief Officer or who fails to comply with any condition prescribed in such permission, shall, on conviction, be punished with fine which may extend to [one thousand rupees, and in case of continuing offence with further fine which may extend to one hundred rupees every day after the first during which such contravention continues] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 24, (w.e.f. 14-1-2011).].
