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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999

(2)Whoever throws or puts any matter provided in sub-rule (1) in any sewer, drain, culvert, tunnel, dirty drain, water course or gets thrown or put or allows to he thrown or put and whoever causes nuisance or allows any member of his family to cause nuisance by throwing or putting any matter in any sewer, drain, culvert, tunnel, dirty drain or water course or exactly on or very near to it so that it becomes polluted, shall on conviction be punished with fine which may extend to rupees two hundred fifty.