Section 517 in The Orissa Municipal Corporation Act, 2003
517. Duty of owners and occupiers to collect and deposit dust etc.
(1)It shall be incumbent on the owners and occupiers of all premises to cause all dust, ashes, refuse, rubbish and trade refuse to be collected from their respective premises and to be deposited at such times as the Commissioner, by public notice, from time to time specify, in the public receptacle, depot or place provided or appointed under Section 516 for the temporary deposit or final disposal thereof.(2)The Commissioner may, if he thinks fit, by written notice require the occupier and owner or either of them of any premises, to cause all dust, ashes, refuse and rubbish, other than trade refuse, to be collected daily or otherwise periodically from the said premises and deposited temporarily upon any place forming the part of the said premises which the Commissioner appoints in this behalf, and it shall be incumbent on the said occupier and owner or either of them to cause the said matters to be deposited and collected accordingly.(3)It shall be incumbent on the owners of all premises to provide receptacles of a size to be specified by the Commissioner for the collection therein of all dust, ashes, refuse, rubbish and trade refuse to be collected from such premises and such receptacles shall at all times be kept in good condition and shall be provided in such number, places and retained in such number, places and positions as the Commissioner may, from time to time, by written notice, direct.
