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State of Kerala - Section

Section 219Q in Kerala Panchayat Raj Act, 1994

219Q. The employees of village panchayat engaged in rubbish and solid waste management service prohibited from depositing waste at a place other than specified etc.

- No employee of the village panchayat engaged in rubbish and solid waste management service shall throw or place any domestic waste, dust ashes, refuse, rubbish or trade refuse on any street or in any place not provided for the purpose or place or keep in any road any vehicle or carriage for the removal of solid waste excrementitious or polluted matter or suffer the same to remain in any road or any greater length of time than it reasonably necessary.