Section 227(2)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 227(2)(b) in Karnataka Municipalities Act, 1964

(b)at any time, whether such hours have been fixed by the municipal council or not,-

(i)uses for any such purpose any cart, carriage, receptacle or vessel not having a covering proper for preventing the escape of the contents thereof and of the stench therefrom, or

(ii)wilfully or negligently slops or spills any such offensive matter in the removal thereof, or

(iii)does not carefully sweep and clean every place in which any such offensive matter has been slopped or spilled, or

(iv)places or sets down in any public place any vessel containing 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 municipal council by public notice,

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State of Karnataka - Subsection

Section 227(2)(b) in Karnataka Municipalities Act, 1964