Section 227 in The Coimbatore City Municipal Corporation Act, 1981
227. Public notice ordering deposit of rubbish and filth by owner or occupier.
(1)The Commissioner may, with the previous sanction of the standing committee by public notice direct, that all rubbish and filth accumulating in any premises in any street or quarter of the City specified in the notice shall be collected by the owner or occupier of such premises, and deposited in a box or basket, or other receptacle, of the kind specified in such notice, to be provided by such owner or occupier and kept at or near the premises.(2)The Commissioner may, by public notice, direct that all rubbish and filth accumulating in any latrine not connected with a drain and in respect of which no contract under section 229 has been entered into, shall be collected by the owner or occupier and deposited in municipal carts.(3)The Commissioner may cause public dust-bins or other convenient receptacles to be provided at suitable intervals and in proper and convenient situation in any street or quarter in respect of which no notice issued under sub-section (1) or sub-section (2) is for the time being in force and may, by public notice, direct that all rubbish and filth accumulating in any premises the entrance to which is situated within fifty metres, of any such receptacle shall be collected by the owner or occupier of such premises and deposited in such receptacles.
