Section 488 in Greater Hyderabad Municipal Corporation Act, 1955
488. Presumption as to offender under [clause (e) of subsection (1) of section 487] [Substituted including marginal heading by Act No.11 of 1999.].
- If it shall in any case be shown that dust, ashes, refuse, rubbish or trade effluent or any excrementitious or polluted matter has or have been thrown or placed on any street or place, in contravention of [clause (e) of sub-section (1) of section 487] [Substituted including marginal heading by Act No.11 of 1999.], from some premises, it shall be presumed, until the contrary proved, that the said offence has been committed by the occupier of the said premises.
