(1)Every Municipality shall make adequate arrangements for;-(a)the regular sweeping and cleansing of the streets and removal of sweepings therefrom;(b)the daily removal of the fifth and the carcasses of animals from private premises;(c)the removal of solid wastes; and(d)the daily removal of rubbish from dustbins and private premises, and with this object, it shall provide:(i)depots, receptacles and places for the deposit of fifth, rubbish and the carcasses of animals;(ii)covered vehicles or vessels for the removal of fifth;(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish; and(iv)dustbins, receptacles and places for the temporary deposit of domestic waste, dust, ashes, refuse, rubbish, offensive matter, trade refuse, institutional refuse, carcasses of dead animals.
