Section 343 in The Orissa Municipal Corporation Act, 2003
343. Prohibitions.
- No person and no owner or occupier of any land or building shall -(a)litter or deposit at any public place, any solid waste;(b)deposit building rubbish in or along any public street, public place or open land;(c)allow any filthy matter to flow on public places; or(d)deposit or otherwise dispose of the carcass or any part of any dead animal at a place not provided or appointed for such purpose.
