Section 388 in Uttar Pradesh Municipal Corporation Act, 1959
388. Provision may be made by Municipal Commissioner for collection, etc., of excrementitious and polluted matter.
(1)The Municipal Commissioner may give public notice of his intention to provide in such portion of the City as he may specify, for the collection, removal and disposal by Corporation agency, of all excrementitious and polluted matter from privies, urinals, and cess-pools, and thereupon it shall be the duty of the Municipal Commissioner to take measures for the daily collection, removal and disposal of such matter from all premises situated in such portion of the City.(2)In any such portion as is mentioned in sub-section (1) and in any premises, wherever situated, in which there is a water-closet or privy connected with a Corporation drain, it shall not be lawful, except with the written permission of the Municipal Commissioner, for any person who is not employed by or on behalf of the Municipal Commissioner to discharge any of the duties of scavengers.
