Section 270(1) in Haryana Municipal Corporation Act, 1994
(1)The Commissioner shall -(a)provide or place 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(d)provide covered vehicles or vessels for the removal of filth and other polluted and obnoxious matter.
