(1)In a Municipality, no person shall(a)in any public street or public place(i)ease himself, or cause any child in his charge to ease himself; or(ii)carry meat exposed to public view; or(iii)picket animals or collect carts; or(iv)remove, destroy, deface or otherwise obliterate any advertisement notice or other document put up or exhibited in accordance with this Act, or the rules or bye-laws made thereunder; or(v)Carry any waste material in open vehicle; or(b)make any grave, tomb or monument or burn or bury any corpse at any place not set apart for the purpose; or(c)let loose any animal so as to cause, or negligently allow animal to cause injury, danger, alarm or annoyance to any person; of(d)use or permit to be used as a latrine any place not intended for that purpose.(2)Whoever commits a contravention of any of the provisions of sub-Section (1) shall be punishable with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.
