Section 236 in The Chhattisgarh Municipalities Act, 1961
236. Depositing dust, etc., committing nuisance.
(1)Whoever deposits, or causes or suffers any member of his family or household to deposit any dust, dirt, dung, ashes, garden, kitchen or stable refuse, or filth of any kind, or any animal matter, or any broken glass or earthen ware or other rubbish or any other thing that is or may be nuisance in street or in any arch under a street or in any drain beside a street or on any open space or on the bank of any river, watercourse or nullah, except at such places, in such manner and at such hours as shall be fixed by the Council, and whoever commits, or suffers any member of his family or household to commit nuisance in any such place as aforesaid shall be punished with fine which may extend to fifty rupees.(2)Whoever throws or puts or causes or suffers any member of his family or household to throw or put any of the matters described in sub-section (1) except night soil, or except with the permission of the Council any night soil, into any sewer, drain, culvert, tunnel, gutter or watercourse and whoever commits nuisance or suffers any member of his family or household to commit nuisance in any such sewer, drain, culvert, tunnel, gutter or water-course, or in such close proximity thereto as to pollute the same, shall, be punished with fine which may extend to fifty rupees.
