Section 4 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
4. Prohibition to throwing garbage in public places, drains sewer etc.
(1)No person, by himself or through another, shall, knowingly or otherwise throw or cause to be thrown in any drain, ventilation shaft, pipe and fittings, connected with the private or public drainage works, any non-biodegradable garbage or any bio-degradable garbage in a non-biodegradable bag likely to-(i)impair proper functioning of the drainage & Sewage System;(ii)interfere with the free flow or affect the treatment and disposal of drain and sewage contents;(iii)be dangerous or cause a nuisance or be prejudicial to public health;(iv)likely to be injested by stray animals leading to serious health hazards.(2)No person shall, knowingly or otherwise, place or permit to be placed, except in accordance with such procedure and after complying with such safeguards as may be prescribed, any biodegradable, or non-biodegradable garbage in any public place or in a place open to public view, unless-(a)the garbage is placed in a garbage receptacle, or(b)the garbage is deposited in a location designated by a local authority having jurisdiction on an area for the disposal of the garbage:
