Section 3 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
3. Prohibition to throw degradable garbage in public drains and sewage.
(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.(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 bio-degradable 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.
