Section 134 in The Himachal Pradesh Municipal Corporation Act, 1994
134. [ Discharging sewerage. [Substituted by Act No. 50 of 2013, dated 20.9.2013.]
- Whoever, without the permission of the municipality, causes or knowingly or negligently allows the contents of any sink, sewer, or cesspool or any other offensive material to flow, drain or be put upon any street or public place, or into any irrigation channel or any sewer or drain not set apart for the purpose, shall be punishable with a fine which shall not be less than two thousand five hundred rupees and not more than ten thousand rupees for the first offence, and for second contravention, in addition to the penalty as specified above, he shall be liable to render community service by personally clearing the public area in and around his premises in question under the supervision of authorized officer of the municipality for not less than a period of one week under videography:Provided that if such person commits the same offence third time and subsequently, the municipality may deny or stop the civic amenities like water, electricity etc. in residential as well as commercial establishments, as the case may be.]
