Section 118 in New Town, Kolkata Development Authority Act, 2007
118. Duties of owner and occupiers to collect and deposit rubbish, etc.
- It shall be the duty of the owners and occupiers,as the case may be, of all premises-(a)to have the premises swept and cleaned ;(b)to cause all rubbish and offensive matters to be collected from their respective premises and to be deposited, at such time as the Chairman may, public notice, specify, in public receptacles, depots of places provided or appointed by the Development Authority or, in receptacles provided under clause (c) for the temporary deposit or final disposal thereof; and(c)to provide receptacles of the type and the manner specified by the Chairman for collection therein of all rubbish and offensive matters from such permiscs and to keep such receptacles in good condition and repair.
