Section 234(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)No person shall, after due provision has been made under section 226 and 230 for the deposit and removal of the same,-(a)deposit the carcasses of animals, rubbish or filth in any street or on the veranda of any building or on any unoccupied ground alongside any street or on any public quay, jetty or landing place or on the bank of a water-course or tank; or(b)deposit filth or carcasses of animals in any dust-bin or in any vehicles not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth except for the purpose of deodorizing or disinfecting the filth.
