Section 243 in The Chhattisgarh Municipalities Act, 1961
243. Dust-bin for refuse and garbage.
- A Council shall cause public dustbin or other convenient receptacles to be provided at suitable intervals and in proper and convenient places and shall direct by public notice, that all sweepings in any house or premises, and all rubbish, garbage or offensive matter accumulating therein, shall be collected by the occupier of the house or premises and deposited in such public dust-bins.
