Section 214 in The Chhattisgarh Municipal Corporation Act, 1956
214. Collection and removal of sewage.
- The Commissioner may give public notice that the collection and removal of sewage, offensive matter and rubbish from the lands and buildings in any part of the city will be undertaken by municipal agency, and he shall then forthwith take measures for the due collection and removal of such matter from any lands and buildings situated in the said part of the city.
