Section 157 in Tamil Nadu District Municipalities Act, 1920
157. Prohibition of improper disposal of carcasses, rubbish and filth.
- No person shall alter due provision has been made under section 153 by the municipal council for the deposit and removal of the same,-(a)deposit the carcasses of animals, rubbish or filth, in any street, or on the verandah of any building, or on any unoccupied ground alongside any street, or on any public quarry, jetty or landing-place, or on the bank of a water-course or tank; or(b)deposit filth or carcasses of animals in any dustbin or in any vehicle not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of tilth save for the purpose of deodorizing or disinfecting the filth.
