Section 372(e) in The Mumbai Municipal Corporation Act, 1888
(e)shall throw or place any dust, ashes, refuse, [rubbish or trade refuse] [These words were substituted for the words 'and rubbish' by Bombay 1 of 1925, Section 22.] or any excrementitious or polluted matter, on any street, or in any place not provided or appointed for this purpose under section 367 or 368;
