196. Adoption and relinquishment by [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of house-scavenging, etc.
- Subject to the provisions hereinafter contained with respect to the rights of customary sweepers and of agriculturists, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)by public notice, undertake the house-scavenging of any houses or buildings or the [collection, removal and disposal of excrementitious and polluted matter from privies, urinals and cesspools] [Substituted by U.P. Act No. 12 of 1994.] in the [municipal area] [Substituted by U.P. Act No. 12 of 1994.] from a date not less than two months after issue of the notice;(b)after giving, by public notice or otherwise not less than two months notice to the parties concerned, relinquish an undertaking under clause (a);(c)on the application or with the consent of the occupier, at any time undertake the house-scavenging of a house or building or the [collection, removal and disposal of excrementitious and polluted matter from privies, urinals and cesspools] [Substituted by U.P. Act No. 12 of 1994.] in any building or on any land or the removal of other offensive matter or rubbish from a building or land, on terms to be fixed by bye-law in this behalf; and(d)after giving not less than two months notice to the occupier, relinquish an undertaking under clause (c).
