174. Removal of solid waste from non residential premises.
- The Municipality may, if it thinks fit,-(a)by written notice, require the owner or the occupier of any premises used-(i)as factory, works-shop or for carrying on any manufacture, or(ii)as a trade premises or shop or as a market or slaughter house, or(iii)as a hotel, eating house or restaurant, or(iv)as a hospital or nursing home, or(v)as a warehouse or god own, or(vi)as a place to which large number of persons take resort, or(vii)in any other way,where rubbish, offensive matter, tilth, refuse special wastes, hazardous wastes, or excrementitious and polluted matters are accumulated in large quantities, to collect such matters and remove the same at such time and in such manner and by such routes as may be specified in the notice to a depot or place provided by the Municipality, or(b)after giving the owner or the occupier of any premises notice of its intention so to do cause all rubbish, including building rubbish, offensive matter, trade refuse, special wastes, hazardous wastes, or excrementitious and polluted matters accumulated in such premises to be removed, and charge the said owner or the occupier as the case may be, determined by the Municipality and specified in such notice.
