273. Regulation of the disposal of rubbish, night-soil, etc.
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, -(a)provide receptacles and places for the temporary deposit of offensive matter and rubbish;(b)appoint places for the disposal of night-soil, carecasses and other offensive matters and rubbish; and(c)by public notice issue directions as to the time, manner and conditions at, in and subject to which any offensive matter or rubbish referred to in clauses (a) and (b) may be removed along a street, deposited or otherwise disposed of.(2)It shall be sufficient notice of the appointment of a place under clause (b) of sub-section (1) that a notice board indicating such appointment is displayed on or near the place appointed.(3)Before appointing a place outside [the limits of the municipal area] [Substituted by U.P. Act No. 12 of 1994.] under clause (b) of sub-section (1), the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall obtain the previous sanction of the District Magistrate.
