Section 169 in Andhra Pradesh Municipalities Act, 1965
169. Prohibition against 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 placed or set down in any public place any filth whether in a vessel closed or open.
