Section 53(1) in The Orissa Grama Panchayats Act, 1964
(1)Every Grama Panchayat may make adequate arrangements for-(a)regular sweeping and cleansing of the streets and removal of sweepings therefrom;(b)daily removal of filth and carcasses of animals from private premises;(c)the daily removal of rubbish from dust-bins in private premises; and with this object, it shall provide-(i)depots for deposit of filth and rubbish and 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;(v)trenching ground for the deposit of night-soil; and(vi)an establishment for carrying out the above purposes.
