Section 323 in The Punjab Municipal Corporation Act, 1976
323. Prohibition of nuisances.
(1)No person shall-(a)in any public street or public place-(i)case himself ; or(ii)carry meat exposed to public view ; or(iii)picket animals or collect carts ; or(iv)being engaged in the removal of rubbish, filth or other polluted and obnoxious matter wilfully or negligently permit any portion thereof to spill or fall or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place ; or(v)without proper authority affix, upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document ; or(vi)without proper authority deface or write upon or otherwise mark any building, monument, post, wall, fence, tree or other thing ; or(vii)without proper authority remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder ; or(viii)without proper authority displace, damage, make any alteration in, or otherwise interfere with, the pavement, gutter, storm water-drain, flags or other materials of any such street, or any lamp bracket, direction post, hydrant or water-pipe maintained by the Corporation in any such street or place, or extinguish a public light ; or(ix)carry rubbish, filth or other polluted and obnoxious matter at any hour prohibited by the Commissioner by public notice, or in any pattern of cart or receptacle which has not been approved for the purpose by the Commissioner, or fail to close such cart or receptacle when in use ; or(b)carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Commissioner by public notice ; or(c)deposit, or cause or permit to be deposited, earth or materials of any description or any rubbish or polluted and obnoxious matter in any place not intended for the purpose in any public street or public place or waste or un-occupied land under the management of the Corporation ; or(d)make any grave or burn or bury any corpse at any place not set apart for such purpose ; or(e)at any time or place at which the same has been prohibited by the Commissioner by public or special notice, beat a drum or tomtom, or blow a horn or trumpet or beat any utensil, or sound any brass or other instrument, or play any music ; or(f)disturb the public peace or order by singing, screaming or shouting, or by using any apparatus for amplifying or reproducing the human voice, such as a megaphone or a loudspeaker ; or(g)let loose any animal so as to cause, or negligently allow any animal to cause, injury, danger, alarm or annoyance to any person ; or(h)save with the written permission of the Commissioner and in such manner as he may authorise, store or use night-soil, cow-dung, manure, rubbish or any other substance emitting an offensive smell ; or(i)use or permit to be used as a latrine any place not intended for that purpose.(2)Every person shall take all reasonable means to prevent every child under the age of twelve years being in his charge from easing himself in any public street or public place.(3)The owner or keeper of any animal shall not allow it straying in a public street or public place without a keeper.(4)Any animal found straying as aforesaid may be removed by an officer or employee of the Corporation or by any police officer to a pound.(5)Swine found straying in a public street or public place shall be liable to be destroyed by any officer or other employee of the Corporation appointed in this behalf.
