Section 358 in The Delhi Municipal Corporation Act, 1957
358. Commissioner's power to get premises scavenged and cleansed.
- If any premises are not properly and regularly scavenged or cleansed or are in a filthy and unwholesome condition, the Commissioner may cause them to be scavenged and cleansed and recover the expenses from the owner or, as the case may be, occupier as an arrear of tax under this Act.
