Section 10 in The Punjab Plastic Carry Bags (Manufacture, Usage and Disposal) Control Act, 2005
10. Prohibition to throw non-bio-degradable garbage in public drains, sewer or public place.
(1)No person, shall throw or cause to be thrown in any drain, ventilation shaft, pipe and fittings connected with the private or public drainage works or at any public place or in any place open to public view any non-bio-degradable garbage or plastic or any bio-degradable garbage in a non-bio-degradable bag, which may -(a)injure the proper functioning of the drainage and sewerage system;(b)interfere with the free flow or affect the treatment and disposal of drain and sewer contents;(c)be dangerous or cause nuisance or be prejudicial to public health; or(d)likely to be ingested by stray animals leading to serious health hazards.(2)No person shall place or permit to be placed, except in accordance with such procedure and after complying with such safeguards, as may be prescribed, any bio-degradable or non-bio-degradable garbage in any public place or in a place open to public view, unless, -(a)the garbage is placed in a garbage receptacle; or(b)the garbage is deposited in a location designated by the local authority having jurisdiction in the area for the disposal of the garbage.(3)If any person throws any bio-degradable or non-bio-degradable garbage at any public or in any place open to public view, any person aggrieved of any such nuisance, may complain to the local authority.
