Section 372 in The Mumbai Municipal Corporation Act, 1888
372. Prohibition of failure to remove refuse, etc., when bound to do so.
- No person-(a)who is bound, under section 368 or section 370, to cause the removal of dust, ashes, refuse, [rubbish and trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or of excrementitious or polluted matter, shall allow the same to accumulate on his premises for more than twenty-four hours or neglect to cause the same to be removed to the depot, receptacle or place provided or appointed for the purpose;removal of refuse, etc., contrary to orders or without proper precautions;(b)shall remove any dust, ashes, refuse [rubbish and trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or any excrementitious or polluted matter, otherwise than in conformity with the requirements of any public or written notice at the time being in force under section 368, or use for the removal of any excrementitious or polluted matters any vehicles or vessel not having a covering proper for preventing the escape of any portion of the contents thereof or of the stench therefrom;failure to clear away any refuse, etc., which drops during removal;(c)shall, whilst engaged, in the removal of any dust, ashes, refuse [rubbish and trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or of any excrementitious or polluted matter, fail forthwith thoroughly to sweep and cleanse the spot in any street upon which during removal, any portion thereof may fall and entirely to remove these sweepings;leaving filth carts etc., unnecessarily in the streets;(d)shall place or set down in any street any vehicle or vessel for the removal of excrementitious or polluted matter, or suffer the same to remain in any street for any greater length of time than is reasonably necessary;throwing or placing refuse, etc., in any place not assigned for the purpose;(e)shall throw or place any dust, ashes, refuse, [rubbish or trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or any excrementitious or polluted matter, on any street, or in any place not provided or appointed for this purpose under section 367 or 368;allowing filthy matter to flow or soak from any premises and keeping anything thereupon so as to create a nuisance.(f)who is the owner or occupier of any building of land, shall allow any filthy matter to flow, soak or be thrown therefrom or keep or suffer to be kept therein or thereupon, anything so as to be a nuisance to any person, or negligently suffer any privy receptacle or other receptacle or place for the deposit of filthy matter or rubbish on his premises to be in such a state as to be offensive or injurious to health;(g)[ shall deposit the skin or otherwise dispose of the carcass of any dead animal at a place not provided or appointed for this purpose under section 367.] [Clause (g) was added by Maharashtra 14 of 1961, Section 6.]
