223. Prohibition of improper disposal of carcasses, rubbish and filth.
- No person shall after due provision has been made under Section 221 by the Municipality for the deposit and removal of the same-(a)deposit the carcasses of animals, rubbish or filth in any road or on the verandah of any building, or any unoccupied ground alongside any road or any public quay, jetty or landing place, or on the bank of water-course or tank; or(b)deposit filth or carcasses of animals in any dust bin or in any vehicle not intended for the removal of the same; or(c)deposit rubbish in any vehicle or vessel intended for the removal of filth save for the purpose of deodorising or disinfecting the filth.
