Section 153 in Tamil Nadu District Municipalities Act, 1920
153. Municipality to arrange for the removal of rubbish and filth.
- Every municipality council shall make adequate arrangements for-(a)the regular sweeping and cleansing of the streets and removal of sweepings therefrom;(b)the daily removal of filth and the carcasses of animals from private premises; and(c)the daily removal of rubbish from dustbins and private premises; and with this object it shall provide-(i)depots for the deposits of filth, rubbish and the carcasses of animals;(ii)covered vehicles or vessels for the removal of filth;(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish;(iv)dustbins for the temporary deposit of rubbish.
