(1)No person shall, after due provision has been made under section 326 by the Municipality for the deposit and removal of rubbish, solid waste, carcasses or filth deposit the same,-(a)in any street or on the verandah of any building or on any unoccupied ground alongside any street or on any public quay, jetty or landing place, or on the bank of a water course or tank; or(b)in any dustbin or in any vehicle not intended for the removal of the same; or(c)in any vehicle or vessel intended for such removal save for the purpose of deodourising or disinfecting the same.
