278. Cleaning of streets and removal of solid wastes.
(1)The Chief Officer of a Municipality shall take measures for securing, -(a)The surface cleaning of all streets in the Municipal area and removal of sweeping therefrom;(b)The removal of the comments of all receptacles and depots and of the accumulations at all places provided or appointed by him under the provisions of this Act for the temporary deposit of rubbish, trade refuse, carcasses of dead animals, filth and excrementitious and polluted matter;(c)The removal of special wastes and hazardous wastes and other solid wastes from hospitals and other premises;(d)Removal of wastes generated by bulk producer and from multi-storied buildings.(2)The Chief Officer may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1), may be removed along a street or may be deposited or otherwise disposed of.
