Section 15 in The M.P. Gram Panchayat (Sanitation, Conservancy and Prevention and Abatement of Nuisance) Rules, 1999
15. Depositing of dust etc. shall be nuisance.
(1)Whoever deposits dust, sewer, animal dung, ashes or fuel, dust or kitchen or stable, or any type of soilage or carcasses or animals or broken glasses or earthen pots or other refuse or any article which is nuisance or may be nuisance, or allows it to be deposited by any member of his family, at the place and time other than fixed by the Panchayat at any street or in the curve below the street or in any drain on the side of the street or at any open place or at any side of river, water course, or nulla, or whoever causes nuisance or allows lo cause nuisance by any member of his family at any of the places as aforesaid shall be punished with fine which may extend to rupees two hundred fifty.(2)Whoever throws or puts any matter provided in sub-rule (1) in any sewer, drain, culvert, tunnel, dirty drain, water course or gets thrown or put or allows to he thrown or put and whoever causes nuisance or allows any member of his family to cause nuisance by throwing or putting any matter in any sewer, drain, culvert, tunnel, dirty drain or water course or exactly on or very near to it so that it becomes polluted, shall on conviction be punished with fine which may extend to rupees two hundred fifty.
