(1)The Board shall provide for the removal-(a)of sewage, rubbish and offensive matter from all public latrines, urinals and drains and from all public roads, and allover property vested in the Board and(b)in any municipality wherein a latrine-tax has been imposed under Section 68 (1) (d), sewage and offensive matter from all private latrines, urinals and cess-pools, and for the disposal or such sewage, rubbish or offensive matter and for the cleansing of such latrines, urinals, drains and cess-pools, and shall maintain sufficient establishment, animals, carts, motor trucks and implements for the said purposes.
