108. Penalty for depositing filth, etc., on the wharves or foreshore.
- Any person who without licence from a competent authority wilfully deposits or permits his servants to deposit any dust, dirt, dung, ashes, refuse or filth of any kind or broken glass, earthenware or rubbish in or upon any wharf, dock or pier in the possession of the Board or in or upon any part of the port shall be punishable with fine which may extend to ten rupees for each offence.
