Section 308(1)(a) in The New Delhi Municipal Council Act, 1994

[Cites 0, Cited by 0] [Section 308(1)] [Section 308] [Entire Act]

NCT Delhi - Subsection

Section 308(1)(a) in The New Delhi Municipal Council Act, 1994

(a)in any public street or public place-

(i)ease 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 negligenty 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 Council 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 Chairperson by public notice, or in any pattern of cart or receptacle which has not been approved for the purpose by the Chairperson, or fail to close such cart or receptacle when in use; or

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NCT Delhi - Subsection

Section 308(1)(a) in The New Delhi Municipal Council Act, 1994