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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Rajasthan - Subsection

Section 267(1)(a) in Rajasthan Municipalities Act, 2009

(a)in any public street or public place
(i)ease himself, or cause any child in his charge to ease himself; or
(ii)carry meat exposed to public view; or
(iii)picket animals or collect carts; or
(iv)remove, destroy, deface or otherwise obliterate any advertisement notice or other document put up or exhibited in accordance with this Act, or the rules or bye-laws made thereunder; or
(v)Carry any waste material in open vehicle; or