Section 332 in The Calcutta Municipal Corporation Act, 1980
332. Duties of owners and occupiers to collect and deposit rubbish, etc. -
It shall be the duty of the owners or the occupiers, as the case may be, of all premises-(a)to have the premises swept and cleaned;(b)to cause all rubbish and offensive matters to be collected from their respective premises and to be deposited, at such time as the Municipal Commissioner by public notice specifies, in public receptacles, depots or places provided or appointed by the Corporation or in receptacles provided under clause (c) for the temporary deposit or final disposal thereof;(c)to provide receptacles of the type and in the manner specified by the Municipal Commissioner for the collection therein of all rubbish and offensive matters from such premises and to keep such receptacles in good condition and repair.
