(5)No person shall affix or cause to be affixed to any building, owned or occupied by him any gutter, spout or other means intended for the conveyance and discharge of water or shall leave in any such building any opening for the discharge of water in such way, that the water discharge therefrom is thrown or falls upon a road or into any drain in or near a road, except through a down pipe or other suitable contrivance reaching to the level of the road or drain.
