287. Removal of solid wastes accumulated on non-residential premises.
- The Chief Officer of a Municipality may, if he thinks fit, -(a)By written notice, require the owner or the occupier of any premises used -(i)As factory, workshop or for carrying on any manufacture; or(ii)As a trade premises or shops or as a market or slaughter house; or(iii)As a hotel, eating house, or restaurant; or(iv)As a hospital or nursing home; or(v)as a warehouse or go-down; or(vi)As a piggery, dairy or poultry farm; or(vii)As a place to which large number of persons resort; or(viii)In any other way as may be specified in the notice.Where rubbish, offensive mater, filth, trade refuse, special wastes, hazardous wastes or excrementitious matter, plastics and plastic material, bio-medical waste and polluted matters, are accumulated or are likely to accumulate in large quantities, to collect such maters accumulating thereon and to remove the same at such time and in such trailers or receptacles and by such routes, as may be specified in the notice, to a depot or place provided or appointed by the Municipality for the purpose; or(b)After giving such owner or occupier notice of his intention, cause all rubbish including building, rubbish, offensive matter, trade refuse, special wastes, hazardous wastes of excrementitious matter, plastics and plastic materials, bio-medical waste and polluted matter accumulated in such premises to be removed and charge the same owner or occupier for such removal such fee as may, subject to the rates determined by the Municipality, by specified in the notice issued under clause (a):Provided that no rate shall be less than such unit cost of removal of solid wastes (including the cost for debt servicing, depreciation and other charges, if any, of vehicle or vessels or means for removal) as the Municipality may determine from time to time; or(c)By written notice, require the owner or the occupier of any premises referred to in clause (a) to provide receptacles or trailers or other means on such premises constructed from such materials and of the type and in the manner specified by the Chief Officer for the collection therein of all rubbish including building rubbish, offensive mater, filth, trade refuse, special waste, hazardous wastes or excrementious matter, plastics and plastic materials, bio-medical waste and polluted matters, accumulating in the premises; or(d)By public notice require any person carrying on any trade or business in a manner that accumulates rubbish, offensive matter, filth, trade refuse, special waste, hazardous wastes or excrementitious matter, plastics and plastic material, bio-medical waste and polluted matters, to pay such costs for removal of the same, as the Municipality may incur in this regard.
