Section 215(3) in The M.P. Municipal Corporation Act, 1956
(3)The Commissioner may, by public notice, direct that all rubbish and offensive matter accumulating in any premises 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 shall be collected by the occupier of such premises and deposited in lump in the street on which such premises about or in some portion of such premises.
