Section 518 in The Orissa Municipal Corporation Act, 2003
518. Provision may be made by Commissioner for collection etc. of excrementitious and polluted matter.
- When the Commissioner gives public notice, in the manner as may be prescribed, of his intention to provide, in a certain portion of the city, for the collection, removal and disposal, by Corporation agency, of all excrementitious and polluted matter from privy, urinals and cesspools, it. shall be lawful for the Commissioner to take measures for the daily collection, removal and disposal of such matter from all premises situated in the said portion of the city.
