Section 53 in The Orissa Grama Panchayats Act, 1964
53. Scavenging.
(1)Every Grama Panchayat may make adequate arrangements for-(a)regular sweeping and cleansing of the streets and removal of sweepings therefrom;(b)daily removal of filth and carcasses of animals from private premises;(c)the daily removal of rubbish from dust-bins in private premises; and with this object, it shall provide-(i)depots for deposit of filth and rubbish and 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)dust-bins for the temporary deposit of rubbish;(v)trenching ground for the deposit of night-soil; and(vi)an establishment for carrying out the above purposes.(2)No person shall, after due provision has been made under Subsection (1)-(a)deposit the carcasses of animals, rubbish or filth in any street or on the verandah of any building or on any unoccupied ground along side any street or on the bank of any watercourse or tank ; or(b)deposit filth, carcasses of animals in any dust-bin or in any vehicle not intended for the removal of the same.(3)Where no establishment is employed by a Grama Panchayat, the Grama Panchayat may by written notice require the owner or occupier of the land in the local area to cleanse such land to the satisfaction of the Grama Panchayat within a reasonable period.
