Section 386 in Uttar Pradesh Municipal Corporation Act, 1959
386. Regulation of the disposal of rubbish, etc. removed through private agency.
(1)The Municipal Commissioner may, with the previous sanction of the Executive Committee by public notice to be given in the manner prescribed by rule, issue directions as to the time, manner and conditions etc., in and subject to which any matters specified in sub-section (2) of Section 385 may be removed along a street, deposited or otherwise disposed of.(2)Without prejudice to the generality of the foregoing power, a direction issued under sub-section (1) may require that all matters specified in sub-section (2) of Section 385 collected by scavengers by private scavenging shall be deposited in the public receptacles, depots, and places provided or appointed under the said subsection.(3)Where any direction has been issued under sub-section (1), no person shall remove along a street, deposit or otherwise dispose of any matters specified in sub section (2) of Section 385 in contravention of such direction.
