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State of Tamilnadu - Section

Section 234 in The Coimbatore City Municipal Corporation Act, 1981

234. Prohibition against accumulation of rubbish or filth on premises.

(1)No person who is bound by any notice issued under section 227 or section 228, as the case may be, to collect and deposit or remove rubbish or filth accumulating on any premises shall allow the same so as to accumulate for more than twenty-four hours.
(2)No person shall deposit any rubbish or filth otherwise than as provided in a notice issued under section 227 or section 228, as the case may be.
(3)No person shall, after due provision has been made under section 226 and 230 for the deposit and removal of the same,-
(a)deposit the carcasses of animals, rubbish or filth in any street or on the veranda of any building or on any unoccupied ground alongside any street or on any public quay, jetty or landing place or on the bank of a water-course or tank; or
(b)deposit filth or carcasses of animals in any dust-bin or in any vehicles not intended for the removal of the same; or
(c)deposit rubbish in any vehicle or vessel intended for the removal of filth except for the purpose of deodorizing or disinfecting the filth.
(4)No owner or occupier of any premises shall keep or allow to Le kept for more than twenty-four hours, or otherwise than in a receptacle approved by the Commissioner, any rubbish or filth on such premises or any place belonging thereto or neglect to employ proper means to remove the rubbish or filth from or to cleanse such receptacle and to dispose of such rubbish or filth in the manner directed by the Commissioner or fail to comply with any requisition of the Commissioner as to the construction, repair, paving or cleansing of any latrine on, or belonging to, the premises.
(5)No owner or occupier shall allow the water of any sink, drain or latrine or the drainage from any stable or place, or any other filth to run down on, or to, or be put upon, any street, or into any drain in or alongside of any street except in such a manner as shall prevent any avoidable nuisance from any such filth soaking into the walls or ground at the side of the said drain.