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State of Tripura - Section

Section 178 in Tripura Municipal Act, 1994

178. Presumption as to commission of offence.

- If any rubbish, offensive matter, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matter accumulating on any premises is deposited in any place in contravention of the provisions of this Act, it shall be presumed, unless the contrary is proved, that such contravention has been committed by the occupier of such premises.