Section 263(3) in Karnataka Municipal Corporations Act, 1976
(3)No person shall, after due provision has been made under sections 255 and 258 for the deposit and removal of the same,-(a)deposit the carcasses of animals, rubbish or filth in any street or in the verandah of any building or on any unoccupied ground alongside any street or any public quay, jetty or landing place or on the bank of a water course or tank; or(b)deposit filth or carcasses of animals in any dustbin or in any vehicle not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth except for the purpose of deodorizing or disinfecting the filth.
