(1)without the permission of the Municipal Commissioner or the Executive Officer throws or puts or causes or permits to throw or put any sewage or offensive matter upon any street or public place of drops, passes or places or causes to be dropped, passed or placed into or in any sewer or drain any brick, stone, earth or ashes or any substance or matter, which or by reason of which such sewer or drain or any drain communicating therewith is likely to be obstructed; or
