(2)Without prejudice to the generality of the provisions in sub-section(l) no person shall deposit or cause or permit to be deposited any building rubbish on or along any street, public or private land without the previous permission of the Municipality:Provided that no permission shall be granted until a fee as may be determined by the Council is paid:Provided further that the Secretary may, for reasons to be recorded in writing, refuse to give such permission.
