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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(e) in Uttarakhand Anti Littering and Anti Spitting Act, 2016

(e)"litter" means any dust, sand, earth, gravel, clay, stone, cement, paper, ashes, carcass, refuse, leaves and branches, grass, straw, boxes, barrels, bales, shavings, sawdust, garden refuse, stable refuse, trade refuse, manure, garbage, bottles, glass, can, food container, food wrapper, particles of food or other things, articles or materials. It will also include urinating or defecating by pets or humans in open;