Section 158 in Tamil Nadu District Municipalities Act, 1920
158. [ Prohibition against keeping filth on premises too long etc. [Sub-section (1) of section 158 was omitted and sub-section (2) was re-numbered as section 158 by section 96(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
- No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours any filth on such premises or any building or on the roof thereof or in any out-building or any place belonging thereto, or fail to comply with any requisition of the [executive authority] so as to the construction, repair, paving or cleansing of any latrine on or belonging to his premises.]
