Section 153 in The Manipur Municipalities Act,1994.
153. Penalty for throwing offensive matter on public roads, etc.-
Any person who, without .he permission of the municipality throws or puts, or permits his servants to throw or put any sewage or offensive matter on any public road, or who throws or puts or permits his servants to throw or put, any earth, rubbish, sewage or offensive matter into any drain communicating therewith shall be punishable with fine not exceeding, five hundred rupees.
