Section 523 in The Orissa Municipal Corporation Act, 2003
523. Removal of rubbish and filth accumulating in large quantities on premises.
(1)If any person who is bound under Section 517 to cause the collection and deposit of dust, ashes, refuse, rubbish and trade effluent or under Section 519 allows the same to accumulate on his premises for more than twenty hours or shall keep the same otherwise than in a proper receptacle, or shall neglect to cause the same to be removed to he receptacle, depot or place provided or appointed for the purpose, the Commissioner may, in addition to the institution of any proceedings provided for in this Act by written notice require such person to collect forthwith all such dust, ashes, refuse, rubbish,trade effluent or excrementitious or polluted matter Accumulated thereon and remove the same forthwith in the manner and to place provided by or under this Act.(2)If such person fails to comply with the notice given under Sub-section (1) the Commissioner may cause the dust, ashes; refuse, rubbish and trade effluent or any excrementitious or polluted matter accumulated in such premises to be removed on such charge as the Commissioner may, with the sanction of the Standing Committee, fix the cost of removal which shall be paid by such person.
