(1)The Council shall provide well-planned continuous open drains for sewerage and storm water with best available gradients and method of disposal and it shall provide for daily flushing or cleansing a sewerage system. The sullage drains shall be properly maintained and shall not be allowed to be used as latrines and urinals. If a holding has open space its liquid waste shall be allowed into a soakage pit on its own grounds. If this is not possible an impervious cess-pit shall be provided, the contents of which shall be removed daily.(2)The disposal of sewerage outside the town should be made in consultation with the Municipal Health Officer so that in deciding the disposal care should be taken to see it is from hazards to public health.(3)Town refuse shall be collected and disposed of in a manner free from danger to the public health. Refuse may be utilised for composting but utmost care should be taken to prevent fly and rat breeding. 'Wealth from Waste' should not be produced at the expense of health. Refuse and night-soil shall not be allowed to be mixed together during medication.(4)Horse-owners shall make arrangements to deposit domestic refuse in the street dust-bin or collect the refuse in their premises in a bin, which is readily approachable to the municipal sweepers.(5)Public latrines shall be provided by the owners at railways stations, bus-stands, parks, places of public entertainment, markets, schools and college, hostels, dharmasalas, public offices and places of public worships on the standard scale prescribed by the Health Department from time to time. The owners of these place shall be responsible to provide latrines.(6)Adequate number of public urinal shall be constructed by the Council in the municipal area apart from latrines, on every street and at every place where fairs and festivals are held.(7)Owners of private latrines shall provide buckets to receive human excreta. If any owner of the latrine fails to provide a bucket for the purpose the Council shall provide it and recover the cost from the owner as an arrears of tax. The Council shall provide buckets in public latrines and public urinals.(8)The Council shall provide its sweepers necessary apparatus, appliances and disinfectants for use at the time or after the cleaning latrines, urinals, drains, cess-pools and sweeping roads.(9)Building of a new house other than a hut shall not be allowed unless a latrine is also built. The Council shall make available to the public standard designs for putting up latrines.(10)Substitution of human agency by technical methods of collection, removal and disposal of community waste shall be encouraged as far as practicable.Water-Supply
