Section 202(5) in Chennai City Municipal Corporation Act, 1919
(5)[] [Original sub-sections (5) and (6) were renumbered as sub-sections (4) and (5), respectively by section 105 of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Prohibition against allowing sewage to flow in streets. - No owner or occupier shall allow the water of any sink, drain or latrine or the drainage from any stable or place or any other filth to run down on, or to, or be put upon, any street, or into any drain in or alongside of any street except in such manner as shall prevent any avoidable nuisance from any such filth soaking into the walls or ground at the side of the said drain.
