135. [ Discharging sewerage. [Substituted vide Haryana Act No. 14 of 2000.]
- Whoever, without the permission of the committee, causes or knowingly or negligently allows the contents of any sink, sewer or cesspool or any other offensive matter to flow, drain or be put upon any street or public place, or into any irrigation channel or any sewer or drain not set apart for the purpose, or into the ground bo boring or any other means shall be punishable with imprisonment for a term upto six months or with a five which shall not be less than one thousand rupees and more than five thousand rupees.]
