Section 196(b) in Chennai City Municipal Corporation Act, 1919
(b)after giving such owner or occupier notice of his intention, cause all rubbish and filth accumulated in such premises to be removed, and charge the said owner or occupier for such removal, such periodical fee as may, with the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] be specified in the notice issued under clause (a).
