Section 344 in The Orissa Municipal Corporation Act, 2003
344. Punishment for litering on streets and depositing or throwing any solid waste.
- Whoever litters any street or public place or deposits or throws or causes or permits to be deposited or thrown any solid waste or building rubbish at any place in contravention of the provisions of this Act or permits the flow of any filthy matter from his premises, shall be punished on the spot with a fine, being not less than one hundred rupees, and the amount of such fine and the manner of collection of the same shall be such as may be determined by regulations from time to time.
