268. Provision for processing and disposal of solid wastes.
(1)The Board of Councilors, may, for the purpose of receiving, storing, treating, processing and disposing solid wastes or converting such solid wastes into compost or other matter, construct, acquire, operate, maintain, develop, and manage any work within or outside the municipal area and run it on a commercial basis.(2)The Board of Councilors may cause to be utilised solid wastes for filling up any well, tank or low land on a commercial basis within or outside the municipal area.
