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State of Kerala - Section

Section 339 in Kerala Municipality Act, 1994

339. Prohibition of using any cart without cover in the removal of filth etc.

- No person shall, in the removal of filth, use any cart or receptacle not having a proper covering for preventing the escape of the contents thereof, or of the stench therefrom, or intentionally or negligently spill any filth in the removal thereof, or omit carefully to sweep and clean every place in which any such filth has been spilled, or place or set down in any public place any filth whether in a vessel, closed or open.