Section 369 in The Mumbai Municipal Corporation Act, 1888
369. Provision may be made by Commissioner for collection, etc., of excrementitious and polluted matter.
- When the Commissioner has given public notice, under clause (a) of section 142, of his intention to provide, in a certain portion of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], for the collection, removal and disposal, by municipal agency, of all excrementitious and polluted matter from privies, urinals and cesspools, it shall be lawful for the Commissioner to take measures for the daily collection, removal and disposal of such matter from all premises situated in the said portion of [Brihan Mumbai] [ These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).].
