269. Special sanitary arrangements at certain places.
(1)The Chairman may make such special arrangements. whether permanent or temporary, as he considers adequate for maintaining sanitation in the vicinity of any place of religious worship or institutions or places to which large number of persons resort on particular occasions or in any place used for holding fairs, festivals, sports or cultural or social events.(2)The Chairman may require any person having control over any such place to pay to the Municipality fees at such rates as the Board of Councilors may, from time to time, determine.
