Section 236(1) in The Chhattisgarh Municipalities Act, 1961
(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.
