Section 232 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
232. Removal of night-soil.
(1)The Chief Officer may from time to time fix the hours within which and the routes by which only it shall be lawful to remove any night-soil or such other offensive matter.(2)The Chief Officer shall cause a notice of such hours and routes to be given in the manner prescribed in section 326.(3)Whoever -(a)when the Chief Officer has fixed such hours and routes and given such public notice, removes or causes to be removed along any street any such offensive matter at any time except within the hours so fixed, or by any route other than that fixed by the Chief Officer; or(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,shall, on conviction, be punished with fine which may extend to [one thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 1 of 2011, Section 26(1), (w.e.f. 14-1-2011).].(4)[ (a) No person shall require or compel any other person to carry, and no person shall carry, night-soil as a head-load for removing it from any premises or place to any other premises or place, or for disposal, in any part of the municipal area.(b)Whoever contravenes any provision of clause (a) shall, on conviction, be punished with imprisonment for a term which may extend to six months, or, with fine which may extend to [ten thousand rupees], or with both.(c)Whoever abets any offence punishable under this sub-section shall, if the act abetted is committed in consequence of the abetment, be punished with the punishment provided for such offence.]
