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[Cites 0, Cited by 0] [Section 219A(1)] [Section 219A] [Entire Act]

State of Kerala - Subsection

Section 219A(1)(e) in Kerala Panchayat Raj Act, 1994

(e)the daily removal of rubbish from dustbins and private premises and with this object, it shall provide -
(i)depots, receptacles and places for the deposit of filth, rubbish and the carcasses of animals;
(ii)Covered vehicles and vessels for the removal of filth;
(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish; and
(iv)dust bins, receptacles and places for the temporary deposit of domestic waste, dust, ashes, refuse, offensive matter, trade refuse, institutional refuse, carcasses of animals.