261. Provision for receptacles, depots and places for temporary deposit.
(1)The Municipality shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit of -(a)rubbish,(b)offensive matter;(c)trade refuse;(d)carcasses of dead animals;(e)excrementitious and polluted matter.(2)Different receptacles, depots or places may be provided or appointed for the temporary deposit of any of the matters specified in sub-section (1).
