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State of Jharkhand - Section

Section 258 in Jharkhand Municipal Act, 2011

258. Prohibitions.

- No person and no owner or occupier of any land or building shall -
(a)litter or deposit at any public place any solid waste, or
(b)deposit building rubbish in or along any public street, public place or open land, or
(c)allow any filthy matter to flow on public places, or
(d)deposit or otherwise dispose off the carcass or any part of any dead animal at a place not provided or identified for such purpose.