(3)without the permission of the Municipal Commissioner or the Executive Officer causes or suffers to be discharged into any drain from any factory, bakery, distillery, workshop or workplace or from any building or place in which steam, water or mechanical power is employed any water, steam, or fumes or any liquid which would prejudicially affect the drain or the disposal by sale or otherwise of the sewage conveyed along the drain or which would be likely to create a nuisance, shall be liable to a fine not exceeding five thousand rupees.
