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State of Kerala - Section

Section 342 in Kerala Municipality Act, 1994

342. Presumption as to offender.

- Where any rubbish, offensive matter, trade refuse, special waste, hazardous waste or excrementitious and polluted matter accumulation on any premises is deposited in any place in contravention of the provisions of this Act, it shall be presumed , unless the contrary is proved , that such contravention has been committed by the occupier of such premises.