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State of Kerala - Section

Section 219P in Kerala Panchayat Raj Act, 1994

219P. Presumption as to offender.

- Where any rubbish, offensive matter trade refuse, special waste, hazardous waste or excrementatitious and polluted matter accumulated 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 occupier of such premises.