214. Removal of sewage, offensive matter and rubbish.
(1)The Board at a meeting may from time to time by an order published' in the prescribed manner appoint the hours within which sewage and offensive matter may be moved the manner in which the same shall be moved, as also the hours within which only every occupier of any house or land may place rubbish in a receptacle provided by the Board on or by the side of the public road.(2)The Board may provide places convenient for the deposit of sewage and offensive matter and may require the occupiers of houses to cause the same to be deposited daily or at other stated intervals in such places and may remove the same at the expense of the occupiers from any house if the occupier thereof fails to do so.(3)The Board may charge such fees as it may think flit in respect of the removal of such rubbish as is referred to in sub-section (1), with the consent of the occupiers of any house or land from such house or land or in respect of the removal from such public road of any rubbish which has accumulated in the exercise of a trade or business.(4)Penalty for offence under this section-Any person who places or allows to place rubbish on a public road or in a receptacle provided by the Board under sub-section (2), shall, for every such offence, be liable to a penalty not exceeding twenty rupees.
