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State of Kerala - Section

Section 336 in Kerala Municipality Act, 1994

336. Prohibition of keeping filth on premises.

- No owner or occupier of any premises shall keep or allow to be kept for more than twenty four hours any filth on such premises or in any building or on the roof thereof or in any out building or any place belonging thereto, or fail to comply with any requisition of the Secretary as to the construction, repair, paving or cleansing of any latrine on or belonging to his premises.