Section 485 in Greater Hyderabad Municipal Corporation Act, 1955
485. Collection and removal of excrementitious and polluted matter when to be provided for by occupiers.
- It shall be incumbent on the occupier of any premises situate in any portion of the City for which the Commissioner has not given a public notice under clause (a) of sub-section (1) of section 201 and in which there is not a water-closet or privy connected with a [Board Sewer] [Substituted by Act No.6 of 1982.], to cause all excrementitious and polluted matter accumulating upon his premises to be conveyed to the nearest receptacle or depot provided for this purpose under clause (b) of section 482, at such times, in such vehicle or vessel, by such route and with such precautions, as the Commissioner by public notice from time to time specifies.
