49. Prohibition of the deposit of rubbish, etc. in street, etc.
(1)No person shall deposit, or cause or suffer any member of his family or household to deposit any carcasses of animals, any dust, dirt, dung, ashes or refuse or filth of any kind, any animal matter, any broken glass, earthenware or other rubbish, or any other thing which is or may be a nuisance, in any street or in any arch under a street, or in any drain beside a street, or on any open space (not being private property), or on any landing place or on the bank of any water-course, except in such receptacles as may be provided or at such places in such manner and at such hours, as may be fixed by the Health Officer.(2)No person shall ease himself, or cause, permit or suffer any member of his family or household to ease himself, in any such street, arch, drain, open space, landing-place or bank aforesaid.(3)Any person easing himself in any private open space shall immediately cover up the excreta with earth.
