Section 194(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner shall-(i)provide or appoint in proper and convenient situations, depots or places for the temporary deposit of rubbish and filth and for the final disposal of rubbish, filth and carcases of animals;(ii)provide dust-bins for the temporary deposit of rubbish;(iii)provide vehicles or other suitable means for the removal of rubbish and carcases of animals; and(iv)provide covered vehicles or vessels for the removal of filth.
