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State of Tripura - Section

Section 172 in Tripura Municipal Act, 1994

172. Cleaning of street and removal of solid waste.

(1)Every Municipality shall take measures for securing--
(a)daily surff e-cleansing of all streets within a Municipal area and removal of sweeping therefrom :
(b)removal of the contents of all receptacles and depots and of the accumulations at all places provided to the Municipality; and
(c)removal of special and hazardous wastes and other so lid wastes from premises.
(2)The Municipality shall make adequate provision for preventing receptacles, depots, places, vehicles and vessels referred to in this chapter from becoming sources of nuisance.