Section 117 in New Town, Kolkata Development Authority Act, 2007
117. Provision for receptacles, depots and places for temporary deposit.
(1)The Development Authority 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; and(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 referred to in sub-section (1).
