159. Undertaking by committee of house-scavenging generally.
(1)Subject to the provisions hereinafter contained with respect to the customary rights of sweepers the committee may at any time undertake the house- scavenging of any house or building on the application or with the consent of occupier.(2)[ The committee may by public notice, except in cases to which Section 166 is applicable, undertake the house-scavenging of any house or buildings in the municipality from any date not less than two months after issue of the notice.] [Added by Punjab Act No. 3 of 1933.](3)The occupier of any house or building affected by the notice may at any time, after the issue thereof, apply to the committee to exclude that house or building from the notice.(4)The committee shall consider and pass orders upon every such application within six weeks of the receipt thereof, and may, by any such order, exclude such house or building from the notice.(5)In deciding whether to exclude any house or building from the notice, the committee shall consider among other matters, the efficiency of the arrangements for house-scavenging made by the occupier (if any) and purpose to which he applies the matter dealt within house-scavenging.
