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State of Kerala - Section

Section 345 in Kerala Municipality Act, 1994

345. Punishment for depositing or throwing any rubbish or solid waste in contravention of the provisions of this Act.

- Whosoever deposits or throws any rubbish, solid waste, filth or carcasses in contravention of the provisions in this Chapter shall on conviction be punishable with fine which shall not be less than fifty rupees but may extend to two hundred and fifty rupees.