Section 195(2) in The Gujarat Municipalities Act, 1963
(2)Whoever-(a)when the Chief Officer has fixed such hours and streets or routes and given public notice thereof removes or causes to be removed along any street except the street or route so fixed any such offensive matter at any time except within the hours so fixed, or(b)at any time, whether such hours and streets or routes have been fixed by the chief or not,(i)uses for any such purpose any cart, carriage, receptacle or vessel, not having a covering sufficient for preventing the escape of the contents thereof and of the stench therefrom, or not,(ii)wilfully or negligently slops or sills any such offensive matter in the removal thereof, or(iii)does not carefully sweep and clean every place in which any such offensive matter has been slopped or spilled, or(iv)places or sets down in any public place any vessel containing such offensive matter, or(v)drives or takes or causes to be driven or taken any cart, carriage, receptacle or vessel used for any such purpose as aforesaid, through any street or by any route, other than the street or route so fixed, shall be punished with fine which may extend to one hundred rupees.
