Section 215 in The Chhattisgarh Municipal Corporation Act, 1956
215. Collection and temporary deposit of rubbish and offensive matter by occupiers of premises.
(1)The Commissioner may, by public notice, direct that all rubbish and offensive matter accumulating in any premises in any street or quarter of the city, specified in the notice shall be collected by the occupier of such premises and deposited in a box, basket or other receptacle, of a kind prescribed by bye-laws by the Corporation, to be provided by such occupier and kept near the entrance lo, or, where open space is available, within the premises.(2)The Commissioner may cause public dust-bins or other convenient receptacles to be provided at suitable intervals and in proper and convenient situations in streets or quarters in respect of which no notice issued under sub-section (1) is for the time being in force; and may, by public notice, direct that all rubbish and offensive matter except trade refuse accumulating in any premises, the entrance to which is situated within fifty yards of any such receptacle, shall be collected by the occupier of such premises and deposited in such receptacles. The trade refuse shall be removed to and deposited at such places as the Commissioner may direct.(3)The Commissioner may, by public notice, direct that all rubbish and offensive matter accumulating in any premises in any street or quarter in respect of which no notice issued under sub-section (1) or sub-section (2) is for the time being in force shall be collected by the occupier of such premises and deposited in lump in the street on which such premises about or in some portion of such premises.(4)In any notice issued under any of the foregoing sub-sections the Commissioner shall prescribe the hours within which rubbish and offensive matter shall be deposited under this section.(5)The Commissioner may, by public notice, direct that sweepers privately employed on the removal of sewage, rubbish or offensive matter shall remove the same in proper receptacles of a type to be approved by the Commissioner in such manner as not to cause any unnecessary nuisance to passers-by in the street.
