Section 196 in Chennai City Municipal Corporation Act, 1919
196. Removal of rubbish and filth accumulating in large quantities on premises.
- When any premises are used for carrying on any manufacture, trade or business or in any way so that rubbish or filth is accumulated in quantities which are, in the opinion of the commissioner, too considerable to be deposited in any of the methods prescribed by a notice issued under section 195, the commissioner may-(a)by notice require the owner or occupier of such premises to collect all rubbish and filth accumulating thereon, and to remove the same at such times, in such carts or receptacles, and by such routes as may be specified in the notice, to a depot or place provided or appointed under section 194; or(b)after giving such owner or occupier notice of his intention, cause all rubbish and filth accumulated in such premises to be removed, and charge the said owner or occupier for such removal, such periodical fee as may, with the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] be specified in the notice issued under clause (a).
