180. Power to enforce scavenging or cleansing work.
- If any street or public place under the control of Government or any statutory body is not properly or regularly scavenged or is in the opinion of the Municipality, in a filthy and unwholesome condition, the Municipality may, by written notice, require the owner or the occupier to do the scavenging or, cleansing or may scavenging or cleansing to be done and the cost of such scavenging or cleansing to be recovered from the owner or the occupier thereof as the case may be.
