Section 3(1) in U.P. Plastic and Other Non-Biodegradable Garbage Regulation Act, 2000
(1)No person, himself or through another person or by any means, shall knowingly or otherwise throw or cause to be thrown in any public place, drain, gully, pit, ventilation shaft, pipe and fittings connected with the private or public drainage works, any non-biodegradable garbage or any biodegradable garbage in a non-biodegradable bag or container likely to;(i)injure the drainage and sewage system;(ii)interfere with the free flow or affect the treatment and disposal of drain and sewage contents; and(iii)be dangerous or cause a nuisance or be prejudicial to public health.
