Section 202(3) in Chennai City Municipal Corporation Act, 1919
(3)[] [Sub-section (1) was substituted for original sub-sections (3) and (4) by, sub-sections (5) and (6) were re-numbered as sub-sections (4) and (5) section 105 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] Prohibition of improper disposal of carcases, rubbish and filth. - No person shall after due provision has been under sections 194 and 198 for the deposit and removal of the same-(a)deposit the carcases 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 carcases 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.
