Section 194 in Chennai City Municipal Corporation Act, 1919
194. [ Provision for removal of rubbish and filth. [Substituted by section 104 of the Madras City Municipal (Amendment) Act. 1936 (Tamil Nadu Act X of 1936).]
(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.(2)The commissioner shall make adequate provision for preventing the depots, places, dust-bins, vehicle and vessels referred to in sub-section (1) from becoming sources of nuisance.]
