288. Prohibition against accumulation of rubbish, etc.
(1)No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours or otherwise than in a receptacle approved by the Chief Officer or a Municipality, any rubbish, filth and other polluted and obnoxious mater or such premises or any place belonging thereto or neglect to employ proper means to remove such rubbish, filth and other polluted and obnoxious mater from, or to cleanse, such receptacle and to dispose of such rubbish, filth and other polluted and obnoxious mater in the manner directed by the Chief Officer, or fail to comply with any requisition of the Chief Officer as to the construction, repair, pavement or cleansing of any latrine, or urinal or belonging to the premises.(2)No owner or occupier shall allow the water of any sink, drain, latrine, or urinal or any rubbish, filth and other polluted and obnoxious mater to run down on or to, or be thrown or put upon, any street or into any drain in or along the side of any street except in such manner, as shall prevent any avoidable nuisance from any such water, rubbish filth or other polluted and obnoxious matter.(3)No person shall, after due provision has been made in this respect under the foregoing provisions of this Chapter for the deposit and removal of the same, -(a)Deposit any rubbish, filth and other polluted and obnoxious matter in any street or on the verandah of any building or on any unoccupied ground along the side of any street or on the banks of a water course; or(b)Deposit any filth or other polluted and obnoxious matter in any dustbin or in any vehicle not intended for the removal of the same; or(c)Deposit rubbish in any vehicle or vessel not intended for the removal of filth and other polluted and obnoxious matter.
