Section 22 in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
22. He shall provide suitable air-tight non-absorbent covered receptacles in suitable place in such premises for the deposit of all filth or refuse and shall cause all such receptacles to be emptied twice at least every day before the hour of 7 in the forenoon and 2 in the afternoon or at such other hours as may, from time to time, be fixed by the Health Officer or Assistant Health Officer and shall once at least in every day cause vessel, utensil or other receptacle for such filth or refuse to be thoroughly cleansed.
