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State of Odisha - Section

Section 521 in The Orissa Municipal Corporation Act, 2003

521. Prohibition of failure to remove refuse, etc. when bound to do so.

- No person -
(a)who is bound under Section 527 or Section 519 to cause the removal of dust, ashes, refuse, rubbish and trade refuse or of excrementitious or polluted matter, shall allow the same to accumulate his premises for more than twenty four hours or neglect to cause the same to be removed to the depot, receptacle or place provided or appointed for the purpose;
(b)shall remove any dust, ashes, refuse, rubbish or trade refuse or any excrementitious or polluted matter, otherwise than in conformity with requirements of any public or written notice at the time being in force under Section 517 or use, for the removal of any excrementitious or polluted matter, any vehicle or vessel not having proper covering for preventing the escape of any portion of the contents thereof or of the stench therefrom;
(c)shall, while engaged in the removal of any dust, ashes, refuse, rubbish or trade refuse, or of any excrementitious or polluted matter, fail to sweep forthwith and cleanse thoroughly the spot in any street upon which, during such removal, any portion thereof may fall, and entirely to remove the sweepings;
(d)shall place or set down in any street any vehicle or vessel for the removal of excrementitious or polluted matter, or suffer the same to remain in any street for any greater length of time than is reasonably necessary; .
(e)shall throw or place any dust, ashes, refuse, rubbish or trade refuse or any excrementitious or polluted mater on any street or in place not provided or appointed for this purpose under Section 516; and
(f)who is the owner or occupier of any building or land, shall allow any filthy matter to flow, soak or be thrown there from, or keep or suffer to be kept therein or thereupon anything so as to be a nuisance to any person, or negligently suffer any privy, receptacle or other receptacle or place for the deposit of filthy matter or rubbish on his premises to be in such a state as to be offensive or injurious to health.