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State of Kerala - Section

Section 219M in Kerala Panchayat Raj Act, 1994

219M. Prohibition of using any cart without cover for the removal of filth etc.

- No person shall, for the removal of filth use any cart or receptacle not having a proper covering for preventing the escape of the contents thereof or of the stench there from, or intentionally or negligently spill any filth while removing or fail to sweep and clean carefully the place any such filth has spilled or place or deposit in any public place any filth whether in a closed or open vessel or otherwise.