Section 372(c) in The Mumbai Municipal Corporation Act, 1888
(c)shall, whilst engaged, in the removal of any dust, ashes, refuse [rubbish and trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or of any excrementitious or polluted matter, fail forthwith thoroughly to sweep and cleanse the spot in any street upon which during removal, any portion thereof may fall and entirely to remove these sweepings;
