Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PROHIBITION OF ALLOWING OUTFLOW OF FILTH ON STREETS RULES, 2000 CONTENTS 1. Short Title 2. Prohibition against allowing out flow of filth 3. Prevention of outflow of filth and prosecution of offences ANDHRA PRADESH PROHIBITION OF ALLOWING OUTFLOW OF FILTH ON STREETS RULES, 2000 In exercise of the powers conferred by Section 93 read with sub- section (1) of Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) the Governor of Andhra Pradesh hereby makes the following Rules relating to "Prohibition of Allowing Outflow of Filth on Streets." 1. Short Title :- These Rules may be called the Andhra Pradesh Prohibition of Allowing outflow of Filth on Streets Rules, 2000. 2. Prohibition against allowing out flow of filth :- No person shall allow the water from any sink, drain, latrine, or stable or any other filth to flow out of such premises to any portion of a street except a drain or cess pool or to flow out of such premises in such manual as to cause an avoidable nuisance by the soakage of the said water or filth into the walls or ground at the side of a drain forming a portion of the street. 3. Prevention of outflow of filth and prosecution of offences :- (1) The executive authority should serve a notice on such person who allows to flow any filth into the street and to prevent such flow within 24 hours, and if the person fails to comply with such requisition, he should protect the street from the outflow of the filth and take such measures to close the opening through which such filth is allowed to flow. (2) In case there is any further recurrence the executive authority should inspect the premises and take such steps to check the outflow besides filing a prosecution against the person.