259. Non-taking of connection or discharging sewage etc.
- Whoever does not take connection from sewerage system as provided in Section 202 or causes or allows the water of any sink or sewer, any other liquid or other matter which is or which is likely to become offensive, from any building or land under his control, to run, drain or be thrown or put upon any street or open space or to soak through any external wall, or causes or allows any offensive matter from any sewer or privy to run, drain or be thrown into a surface drain in any street, without the permission in writing of the Municipality, or who fails to comply with any conditions prescribed in such permission, shall be punishable with fine which shall not be less than five thousand.
