Section 166 in Andhra Pradesh Municipalities Act, 1965
166. Prohibition of improper disposal of carcasses, rubbish and filth.
- No person shall, after due provision has been made under Section 164 by the council for deposit and removal of the same,(a)deposit the carcasses of animals, rubbish or filth in any street, or on the varandah of any building, or on any unoccupied ground alongside any street or any public quarry, jetty or landing place, or on the bank of a watercourse or tank; or(b)deposit filth or carcasses of animals in any dust-bin or in any vehicle not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth save for the purpose of deodorizing or disinfecting the filth.
