Section 460(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 460(1)] [Section 460] [Entire Act]

State of Nagaland - Subsection

Section 460(1)(a) in Nagaland Municipal Act, 2001

(a)In any public street or public place, -

(i)Ease himself; or

(ii)Carry meat exposed to public view; or

(iii)Picket animals or collect carts; or

(iv)Being engaged in the removal of rubbish, filth or other polluted and obnoxious matter wilfully or negligently permit any portion thereof toe spill or fall or neglect to sweep away or otherwise effectually to remove any portion thereof which may spill or fall in such street or place; or

(v)Without proper authority, affix upon any building, monument, post, wall, fence, tree or other thing any bill, notice or other document; or

(vi)Without proper authority, deface or write upon or otherwise any building, monument, post, wall, fence, tree or other things; or

(vii)Without proper authority, remove, destroy, deface or otherwise obliterate any notice or other document put up or exhibited under this Act or the rules or the regulations made thereunder; or

(viii)Without proper authority, displace, damage, or make any alteration in or otherwise interfere with, the pavement, gutter, storm water-drain, flags or other materials of any such street or any lamp bracket, direction-post, hydrant or water-pipe maintained by the Municipality in any such street or place or extinguish a public light; or

(ix)Carry rubbish, filth or other polluted and obnoxious matter at any hour prohibited by the Chief Officer of the Municipality by public notice or in any pattern of cart ort receptacle which has not been approved for the purpose by the Chief Officer or fail to close such cart or receptacle when in use; or

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State of Nagaland - Subsection

Section 460(1)(a) in Nagaland Municipal Act, 2001