87. Prohibition against allowing outflow of filth.
(1)No owner or occupier of any premises shall allow the water from any sink, drain, latrine, or stable or any other filth, to flow out of such premises to any portion of a public road except a drain or cesspool or to flow out of such premises in such a manner as to cause nuisance by the soakage of the said water or filth into the walls or ground at the side of a drain forming a portion of such public road.(2)Whoever violates this provision is liable for a penalty of not more than rupees five thousand to be paid to the respective Gram Panchayat and rupees one thousand per day on continuing of such offence.
