Section 227(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)The Commissioner may cause public dust-bins or other convenient receptacles to be provided at suitable intervals and in proper and convenient situation 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 and may, by public notice, direct that all rubbish and filth accumulating in any premises the entrance to which is situated within fifty metres, of any such receptacle shall be collected by the owner or occupier of such premises and deposited in such receptacles.
