Section 202(4) in Chennai City Municipal Corporation Act, 1919
(4)[] [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 against keeping rubbish or filth for more than twenty-four hours or in unauthorized place or manner. - No owner or occupier of any premises shall keep or allow to be kept for more than twenty-four hours, or otherwise than in a receptacle approved by the commissioner, any rubbish or filth on such premises or any place belonging thereto or neglect to employ proper means to remove the rubbish or filth from or to cleanse such receptacle and to dispose of such rubbish or filth in the manner directed by the commissioner or fail to comply with any requisition of the commissioner as to the construction, repair paving or cleaning of any latrine on or belonging to the premises.
