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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(4) in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976

(4)No person shall remove wood, coal or other fuel that has been employed in the pyre from the burning ground and the owner or person incharge of the ground shall see that all such wood, coal or other fuel is reduced to ashes.