Section 323(1)(a) in The Punjab Municipal Corporation Act, 1976

[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Punjab - Subsection

Section 323(1)(a) in The Punjab Municipal Corporation Act, 1976

(a)in any public street or public place-

(i)case himself ; or

(ii)carry meat exposed to public view ; or

(iii)picket animals or collect carts ; or

(iv)being engaged in the removal of rubbish, filth or other polluted and obnoxious matter wilfully or negligently permit any portion thereof to spill or fall or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place ; or

(v)without proper authority affix, upon any building, monument, post, wall, fence, tree or other thing, any bill, notice or other document ; or

(vi)without proper authority deface or write upon or otherwise mark any building, monument, post, wall, fence, tree or other thing ; or

(vii)without proper authority remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or bye-laws made thereunder ; or

(viii)without proper authority displace, damage, make any alteration in, or otherwise interfere with, the pavement, gutter, storm water-drain, flags or other materials of any such street, or any lamp bracket, direction post, hydrant or water-pipe maintained by the Corporation in any such street or place, or extinguish a public light ; or

(ix)carry rubbish, filth or other polluted and obnoxious matter at any hour prohibited by the Commissioner by public notice, or in any pattern of cart or receptacle which has not been approved for the purpose by the Commissioner, or fail to close such cart or receptacle when in use ; or

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State of Punjab - Subsection

Section 323(1)(a) in The Punjab Municipal Corporation Act, 1976