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State of West Bengal - Section

Section 271 in West Bengal Municipal Act, 1993

271. Presumption as to offender.

- If any rubbish, offensive matter, trade-refuse, special waste, hazardous waste or excrementitious and polluted matter accumulating on any premises is deposited in any place in contravention of the provisions of this Act, it shall be presumed, unless the contrary is proved, that such contravention has been committed by the occupier of such premises.