Section 232 in The Madurai City Municipal Corporation Act, 1971
232. Powers of Commissioner to regulate access to land or building abutting public streets.
- In cases not provided for by any notice issued under section 228, the Commissioner shall, with the sanction of the standing committee, lay down-(a)the hours within which rubbish and filth may be removed;(b)the kind of cart or other receptacle in which rubbish and filth may be removed; and(c)the route by which such carts or other receptacles shall be taken.
