233. Punishment for littering on streets and depositing or throwing any solid waste.
- Whoever litters any street or public place or deposits or throws or causes or permits to be deposited or thrown any solid waste or building rubbish at any place in contravention of the provisions of this Act, or permits the flow of any filthy matter from his premises, shall be liable to pay a penalty not exceeding five hundred rupees on the spot to be imposed by an officer authorized by the Municipality in this behalf .
