Section 223 in Karnataka Municipal Corporations Act, 1976
223. Certain matters not to be passed into corporation sewers.
(1)No person shall throw, empty or turn into any corporation sewer or into any drain or sewer communicating with a corporation sewer,-(a)any matter likely to injure the sewer or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents; or(b)any chemical, refuse or waste steam, or any liquid of a temperature higher than forty-five degrees centigrade, being refuse or steam which, or a liquid of which, when so heated, is, either along or in combination with the contents of the sewer, dangerous, or the cause of a nuisance, or prejudicial to health; or(c)any dangerous petroleum.(2)In this section, the expression "dangerous petroleum" has the same meaning as in the Petroleum Act, 1934 (Central Act 30 of 1934).
