Section 232(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 232(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)at any time, whether such hours or routes have been fixed by the Chief Officer or not,-

(i)uses for any such purpose any cart, carriage, receptacle or vessel, not having a covering (ii) sufficient for preventing the escape of the contents thereof and of the stench therefrom; or

(ii)wilfully or negligently slopes or spills any such offensive matter in the removal thereof; or

(iii)does not carefully sweep and clean every place in which any such offensive matter has been slopped or spilled; or

(iv)places or sets down in any public place any vessel containing such offensive matter,

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State of Maharashtra - Subsection

Section 232(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965