| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Indian Penal Code | 1860 |
| Act Number | Enactment Date | Chapter Number |
| 45 | 06.10.1860 | 14 |
| Chapter Title | Sub-Chapter | Legislated by |
| Of Offences Affecting the Public Health, Safety, Convenience, Decency and morals | - | Parliament of India |
Whoever voluntarily vitiates the atmosphere in any place so as to make it noxious to the health of persons in general dwelling or carrying on business in the neighborhood or passing along a public way, shall be punished with fine which may extend to five hundred rupees.
| Offence Description | Punishment provided | Cognizable/Non-Cognizable |
|---|---|---|
| Making atmosphere noxious to health | Fine of 500 rupees. | Non-Cognizable |
| Bailable/Non-Bailable | Trial Court Details | Compoundable/Non-Compoundable |
| Bailable | Any Magistrate | Non-Compoundable |
| Compoundable by Whom | Concerned Ministry | Concerned Department |
| Non-Compoundable | Ministry of Home Affairs | Department of Internal Security |
