158. [ Depositing or throwing of earth or material of any description on roads or into drains. [Substituted vide Haryana Act No. 14 of 2000.]
- Whoever, without the permission of the committee or in disregard of its orders throws or deposits, or permits his servants or members of his household under his control to throw or deposit earth or materials of any description, or refuse, rubbish or offensive matter of any kind upon any street or public place or into any irrigation channel or public drain or into the ground by boring or any other means, shall be punishable with a fine which shall not be less than one thousand rupees and more than five thousand rupees and with a further fine of one hundred rupees for every day during which offence is continued.]
