Section 522 in The Orissa Municipal Corporation Act, 2003
522. Presumption as to offender under Section 521.
- If it shall in any case be shown, that dust, ashes, refuse, rubbish and trade effluent or any excrementitious or polluted matter has or have been thrown or placed, on any street or place, in contravention of clause (e) of Section 521 from some premises, it shall be presumed, until the contrary is proved, that the said offence has been committed by the occupier of the said premises.
