(1)No person shall throw, empty or turn into any municipal drain or into drain communicating with a municipal drain, -(a)Any matter likely to damage the drain or to interfere with the free flow of its contents, or to affect prejudicially the treatment and disposal of its contents; or(b)Any chemical, refuse or waste steam, or any liquid of a temperature higher than forty-five degrees centigrade being refuse or steam which, or a liquid which when so heated, is either alone or in combination with the contents of the drain, dangerous or the cause of a nuisance, or prejudicial to health; or(c)Any petroleum Class 'A', petroleum Class 'B' or petroleum Class 'C'.
