Section 338 in The Calcutta Municipal Corporation Act, 1980
338. Depositing or throwing any solid waste in contravention of the provisions of this Act. -
Whoever [deposits] [Word substituted by W.B. Act 13 of 1984.] or throws or causes or permits to be deposited or thrown nay solid waste on any place in contravention of the provisions of this Act shall, subject to such regulations as may be made in this behalf, be punishable with fine which shall not be less than fifty rupees and more than five thousand rupees for each such offence.
