211. Establishments for removal of sewage offensive matter and rubbish.
(1)The Board shall provide for the removal-(a)of sewage, rubbish and offensive matter from all public latrines, urinals and drains and from all public roads, and allover property vested in the Board and(b)in any municipality wherein a latrine-tax has been imposed under Section 68 (1) (d), sewage and offensive matter from all private latrines, urinals and cess-pools, and for the disposal or such sewage, rubbish or offensive matter and for the cleansing of such latrines, urinals, drains and cess-pools, and shall maintain sufficient establishment, animals, carts, motor trucks and implements for the said purposes.(2)Whenever an order such as is referred to in Section 214 shall have been published, no sweeper or other servant of the Board employed to move or deal with sewage, offensive matter or rubbish shall willfully absent himself from his duties without the permission of the Board, or unless he has given notice in writing not less than one month previously of his intention so to withdraw, shall withdraw from the employment of the Board without its permission.(3)Any sweeper or other such person who, after the said publication, contravenes the provisions of sub-section (2), shall forfeit his licence and all salary which may be due to him and he shall also be liable to a fine not exceeding twenty rupees.
