Section 133(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)Whoever, without the permission of the municipality, makes or keeps for a longer time than one week after notice under this section any drain, privy, latrine, urinal, cesspool or other receptacle for filth or refuse, within fifty feet of any spring, well, tank, reservoir or any other source from which water is or may be derived for public use, shall be punishable with a fine which shall not be less than twenty-five rupees and more than two hundred rupees and, when a notice has been issued, with a further fine of ten rupees for each day during which the offence is continued after the lapse of the period allowed for removal.
