Section 489 in Greater Hyderabad Municipal Corporation Act, 1955
489. Removal of rubbish and filth accumulating in large quantities on premises.
(1)If any person who is bound under section 483 cause the collection and deposit of dust, ashes, refuse, rubbish and trade effluent or under section 483 to cause the collection and removal of excrementitious and polluted matter shall allow the same to accumulate on his premises for more than twenty-four hours or shall keep the same otherwise than in a proper receptacle, or shall neglect to cause the same to be removed to the receptacle, depot or place provided or appointed for the purpose, the Commissioner, may in addition to the institution of any proceedings provided for in this Act, by written notice require such person to collect forthwith all such dust, ashes, refuse, rubbish, trade effluent or excrementitious or polluted matter accumulated thereon and remove the same forthwith in the manner and to the place provided by or under this Act.(2)If such person shall fail to comply with the notice given under sub-section (1), the Commissioner may cause, the dust, ashes, refuse, rubbish and trade or excrementitious or polluted matter accumulated in such premises to be removed [and a penalty not exceeding one thousand rupees as the Commissioner may fix,] [Substituted by Act No.11 of 1999.] shall be paid by such person towards the cost of removal.
