Section 236(2) in The Chhattisgarh Municipalities Act, 1961
(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.
