Section 223(1) in Karnataka Municipal Corporations Act, 1976
(1)No person shall throw, empty or turn into any corporation sewer or into any drain or sewer communicating with a corporation sewer,-(a)any matter likely to injure the sewer 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 of which, when so heated, is, either along or in combination with the contents of the sewer, dangerous, or the cause of a nuisance, or prejudicial to health; or(c)any dangerous petroleum.
