Section 164 in Andhra Pradesh Municipalities Act, 1965
164. Council to arrange for the removal of rubbish and filth and for the preparation and sale of compost.
- The council shall make adequate arrangements for--(a)the regular sweeping and cleaning of the streets and removal of sweeping therefrom:(b)the daily removal of filth and carcasses of animals from private premises;(c)the daily removal of rubbish from dust-bins and private premises, and with this object, it shall provide-(i)depots for the deposits of filth, rubbish and the carcasses of animals;(ii)covered vehicles or vessels for the removal of filth;(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish;(iv)dust-bins for the temporary deposit of rubbish;(d)utilization of road sweepings, rubbish and filth for preparation of compost and its sale;(e)the utilization of carcasses of animals for the supply of bones for the purpose of manures and its sale.
