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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Madhya Pradesh - Subsection

Section 241(2)(b) in The M.P. Municipalities Act, 1961

(b)at any lime, whether such hours have been fixed by the Council or not-
(i)uses for any such purpose any cart, carriage, receptacle or vessel not having a covering adequate for preventing the escape of the contents thereof, and of the stench therefrom; or
(ii)wilfully or negligently slops or spills any such offensive matters in the removal thereof; or
(iii)does not carefully sweep and clean every place in which any offensive matter has been slopped or spilled; or
(iv)places or sets down in any public place any vessel containing any such offensive matter; or
(v)drives or takes or causes to be driven or taken any cart, carriage receptacle or vessel used for any such purpose as aforesaid, through any street or by any route other than such as shall, from time to time, be appointed for that purpose by the Council by public notice, shall be punishable with fine which may extend to twenty-five rupees.