335. Prohibition of improper disposal of carcasses, rubbish and filth.
(1)No person shall, after due provision has been made under section 326 by the Municipality for the deposit and removal of rubbish, solid waste, carcasses or filth deposit the same,-(a)in any street or on the verandah of any building or on any unoccupied ground alongside any street or on any public quay, jetty or landing place, or on the bank of a water course or tank; or(b)in any dustbin or in any vehicle not intended for the removal of the same; or(c)in any vehicle or vessel intended for such removal save for the purpose of deodourising or disinfecting the same.(2)Without prejudice to the generality of the provisions in sub-section(l) no person shall deposit or cause or permit to be deposited any building rubbish on or along any street, public or private land without the previous permission of the Municipality:Provided that no permission shall be granted until a fee as may be determined by the Council is paid:Provided further that the Secretary may, for reasons to be recorded in writing, refuse to give such permission.
