Section 4 in The Andhra Pradesh Towns Nuisances Act, 1889
4. Neglecting to fence in well, tank etc.
Whoever neglects to fence in or protect any well, tank or other dangerous place or structure; or,Causing offensive matter to run from house, etc.:— Whoever causes any offensive matter to run from any house, factory, dung-heap or the like into the street shall be liable on conviction to fine not exceeding fifty rupees or to imprisonment of either description which may extend to one month.
