Section 65(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)No person shall throw, empty, or turn into any Board sewer or into any drain or sewer communicating with a Board sewer,-(a)any matter likely to injure the sewer or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents; or(b)any chemical, refuse or waste steam, or any liquid of [such temperature as may be specified by notification by the Board] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.], being refuse or steam which, or a liquid which when so heated, is, either alone or in combination with the contents of the sewer, dangerous, or the cause of a nuisance, or prejudicial to health; or(c)any dangerous petroleum.
