(1)No person shall after due provision has been made under section 219A by the village panchayat for the deposit and removal of rubbish, solid waste, carcasses or filth, deposit the same, -(a)in any street or on a verandah of any building or any unoccupied ground along the side of any road or an any public quay, jetty or landing place or on the bank of a water course or pond; or(b)in any dust bin or vehicle not intended for the removal of the same; or(c)in any vehicle or vessel intended for such removal except to ameliorate or to prevent the spreading of bad smell.
