Section 3(1) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
(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, natural or manmade lake, wetlands, any non-biodegradable garbage or construction debris or any biodegradable garbage by placing 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;(iii)be dangerous or cause a nuisance or be prejudicial to the public health; and(iv)damage the lake, river water or wetland.
