Section 10(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)When in respect of any area the Authority undertakes collection and disposal of garbage under clause (b) of sub-section (1), it may provide or appoint receptacles, depots or places in public streets and other public places in such area for the temporary deposit or final disposal of garbage, and may make such regulations as may be necessary for the deposit, collection, removal and disposal of garbage and for the regulation thereof.
