Section 263 in The New Delhi Municipal Council Act, 1994
263. Provision or appointment of receptacles, depots and places for rubbish, etc.
(1)The Chairperson shall-(a)provide or appoint in proper and convenient situations public receptacles, depots or places for the temporary deposit of rubbish, filth and other polluted and obnoxious matter and for the final disposal of rubbish, filth and other polluted and obnoxious matter;(b)provide dustbins for the temporary deposit of rubbish;(c)provide vehicles or other suitable means for the removal of rubbish and offensive matter; and(2)Different receptacles, depots or places may be provided or appointed for the temporary deposit or final disposal of any of the matters specified in sub-section (1).(3)The Chairperson shall make adequate provision for preventing receptacles, depots, places, dustbins, vehicles and vessels referred to in sub-section (1) from becoming sources of nuisance.
