259. Penalty for littering on streets and depositing or throwing any solid waste.
(1)Whoever litters on any street or public place or deposits or throws or causes or permits to be deposited or throws 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 punished on the spot with a fine, being not less than five hundred rupees, as may be determined by regulations, from time to time.(2)Such spot fines may be collected by officers, not below the rank of a Sanitary Inspector, duly authorized by the municipality in this behalf.
