Section 233 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
233. 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 in such manner as to be a nuisance to the neighbourhood, shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 27, (w.e.f. 14-1-2011).].
