Section 262(b) in Rajasthan Municipalities Act, 2009
(b)whoever, without permission of the Municipality introduces into any tank or ditch within, or on the boundary, of the Municipality any animal, vegetable or mineral matter likely to render the water of such tank or ditch offensive or to be a nuisance, shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.
