Section 385(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)provide for the removal of the contents of all receptacles and deposits and of the accumulations at all places provided or appointed by him under the provisions of this Act for the temporary deposit of dust, ashes, refuse, rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matter:Provided that the final disposal of the matters referred to in clauses (a) to (d) of sub-section (2) shall be subject to any general or special directions of the Corporation or the State Government.
