274. Penalty for improper disposal of rubbish, night-soil, etc.
- The occupier of any building or land from which any offensive matter, rubbish, night soil or carcass is thrown or deposited on any part of a public place or street, or into any public sewer or drain, or into any drain communicating with a public sewer or drain, otherwise than in a place appointed under clause (b) or in a receptacle provided under clause (a) of sub-section (1) of Section 273, and any person contravening any direction of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] issued under clause (c) of the said sub-section shall be liable, upon conviction, to a fine not exceeding [two hundred and fifty] [Substituted by U.P. Act No. 26 of 1964.] rupees.
