Section 228 in Arunachal Pradesh Municipal Act, 2007
228. Prohibitions.
- No person and owner or occupier of any land or building shall-(a)litter or deposit at any public place any solid waste,(b)deposit building rubbish in or along any public street, public place or open land,(c)allow any filthy matter to flow on public places, or(d)deposit or otherwise dispose of the carcass or any part of any dead animal at a place not provided or appointed for such purpose.
