Section 516(1)(a) in The Calcutta Municipal Corporation Act, 1980

[Cites 0, Cited by 0] [Section 516(1)] [Section 516] [Entire Act]

State of West Bengal - Subsection

Section 516(1)(a) in The Calcutta Municipal Corporation Act, 1980

(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 to 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 mark any building, monument, post, wall, fence, tree or other thing; 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 Corporation 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 Municipal Commissioner by public notice or in any pattern of cart or receptacle which has not been approved for the purpose by the Municipal Commissioner or fail to close such cart or respectable when in use; or

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State of West Bengal - Subsection

Section 516(1)(a) in The Calcutta Municipal Corporation Act, 1980