Section 240 in The Chhattisgarh Municipalities Act, 1961
240. Non-removal of filth, etc.
- Whoever, being the owner of any building or land, keeps or allows to be kept for more than twenty-four hours, or otherwise than in some; proper receptacle, any dirt, dung, bones, ashes, night-soil, filth or noxious or offensive matter in or upon such building or land or suffers such receptacle to be in a filthy or noxious state, or neglects to employ proper means to remove the filth from and to cleanse and purify such receptacle or keeps or allows to be kept in or upon such building or land any animal in such a way as to cause nuisance, shall be punished with fine which may extend to fifty rupees and with further fine which may extend to five rupees for every day on which such offence is continued after the date of the first conviction for such offence.
