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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Punjab - Subsection

Section 344(c) in The Punjab Municipal Act, 1999

(c)by written notice, require the owner or the occupier of any premises referred to in clause (a) to provide receptacles or trailers or other means on such premises constructed from such materials and of the type and in the manner specified by the Chief Officer for the collection therein of all rubbish including building rubbish, offensive matter, filth, trade refuse, special waste hazardous wastes or excrementitious matter, plastics and plastic material, bio-medical waste and polluted matters, accumulating in the premises; or