Section 335 in The Calcutta Municipal Corporation Act, 1980
335. Collection and removal of filth and polluted matter. -
When the Municipal Commissioner has given public notice of his intention to provide in a certain portion of Calcutta for the collection, removal and disposal by the employees or contractors of the Corporation of all excrementitious and polluted matters from privies, urinals and cesspools, it shall be lawful for the Municipal Commissioner to take measures for the daily collection, removal and disposal of such matters from all premises situated in the said portion of Calcutta :Provided that in areas where the sewers have been laid, the Municipal Commissioner may, in accordance with such scheme as may be prepared for such purpose or otherwise, require the owner or the occupier, as the case may be, of any premises to convert the service privies to sanitary latrines and such owner or occupier shall comply with the orders of the Municipal Commissioner.C. General provisions in relation to solid wastes
