(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.
