Section 373 in The Mumbai Municipal Corporation Act, 1888
373. Presumption as to offender under clause (e) of section 372.
- If it shall in any case be shown that 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, has or have been thrown or placed on any street or place, in contravention of clause (e) of the last preceding section, from some building or land, it shall be presumed, until the contrary proved, that the said offence has been committed by the occupier of the said building or land.Inspection and sanitary regulation of premises
