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State of Tripura - Section

Section 171 in Tripura Municipal Act, 1994

171. Duties of owners or occupiers to collect and deposit rubish.

- It shall be duty of the owners or the occupiers, as the case may be, of all premises-
(a)to have the premises swept and cleaned.
(b)to cause all rubbish and offensive matters to be collected from their respective premises and to be deposited, at such time as may be specified in public receptacles, depots or places provided by the Municipality.