Section 372(a) in The Mumbai Municipal Corporation Act, 1888
(a)who is bound, under section 368 or section 370, to cause the removal of dust, ashes, refuse, [rubbish and trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or of excrementitious or polluted matter, shall allow the same to accumulate on his premises for more than twenty-four hours or neglect to cause the same to be removed to the depot, receptacle or place provided or appointed for the purpose;
