Section 3(1) in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
(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 nonbiodegradable garbage or any bio-degradable 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.
