(1)No person shall -(a)commit any nuisance in any public street or public place, or(b)unauthorizedly affix upon any building, monument, post, wall, fence, tree or other public place, any bill, notice or other document, or(c)unauthorizedly deface, or write upon, or otherwise mark on any building, monument, post, wall, fence, tree or other public place, or(d)litter the public places, or(e)carry rubbish, filth or other polluted and obnoxious matter along any route in contravention of any prohibition made in this behalf by the Municipal Commissioner or the Executive Officer by notice, or(f)bury or cremate or otherwise dispose of any corpse at a place not licensed for the purpose, or(g)disturb public peace or order in violation of sound pollution control order, if any, or(h)cause pollution of air in violation of air pollution control order, if any, or(i)cause obstruction to the movement of vehicular or pedestrian traffic without permission from the competent authority.
