Section 203 in The Gujarat Municipalities Act, 1963
203. Using offensive manure, etc.
- Whoever, except with the written permission of the Chief Officer and in accordance with the conditions of such permission, stores or uses night-soil or other manure or substance emitting an offensive smell, shall be punished with fine which may extend to fifty rupees and with further fine which may extend to ten rupees for every day on which the offence is continued after date of the first conviction.
