Section 255 in Karnataka Municipal Corporations Act, 1976
255. Provision for removal of filth.
(1)The Commissioner shall,-(i)provide or appoint in proper and convenient situations, depots or places for the temporary deposit of rubbish and filth and for the final disposal of filth and carcasses of animals.(ii)provide dust-bins for the temporary deposit of rubbish;[(ii-a) make necessary arrangement for collection of solid waste from owners or occupiers as the case may be;] [Inserted by Act 55 of 2013 w.e.f.20.8.2013.](iii)provide vehicles or other suitable means for the removal of carcasses of animals; and(iv)provide covered vehicles or vessels for the removal of filth.(2)The Commissioner shall make adequate provision for preventing the deposits, places, dust-bins, vehicles and vessels referred to in sub-section (1) from becoming sources of nuisance.
