Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 227 in The Bihar Municipal Act, 2007

227. Prohibitions.

- No person and no 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.