Section 4 in Uttarakhand Anti Littering and Anti Spitting Act, 2016
4. Offences under the Act.
- Any person who:(a)places, deposits or throws or causes or allows to be placed, deposited or thrown any litter in any public place;(b)dries or desecrates any article of food or any article or thing in any public place;(c)throws, places, spills or scatters any blood, brine, spills any noxious liquid or other offensive or filthy matter of any kind in such manner as to run or fall Into any public place;(d)drops, spills or scatters any dirt, sand, earth, gravel, clay, loam, stone, grass, straw, shavings, sawdust, ashes, garden refuse, stable refuse, trade refuse, manure, garbage or any other thing or matter in any public place, whether from a moving or stationary vehicle or In any other manner;(e)sieves, shakes, cleans, beats or otherwise agitates any lime, ashes, sand, coal, hair, waste paper, feathers or other substances in such manner that it is carried or likely to be carried by the wind to any public place;(f)throws or leaves behind any bottle, glass, can, food container, food wrapper, particles of food or other articles or things in any public place;(g)during the construction, alteration or demolition of any building or erection or at any time whatsoever, deposits, drops, leaves in any public place, any stone, cement, earth, sands wood or other building material, thing or substance, without prior permission, or who fails to take reasonable precautions to prevent danger to the life, health or well-being of persons using any public place from flying dust or falling fragments or any other material;(h)places or deposits or causes or allows to be placed or deposited any abandoned vehicle, water tank, cement mixer or any abandoned object or scrap metal in any public place,(i)Spits in any public place; Commits an offence under this Act.
