Section 367 in The Mumbai Municipal Corporation Act, 1888
367. Provision and appointment of receptacles, deposits and places for refuse, etc.
- [* *] [The figures (1) and (2) were omitted by Bombay 1 of 1925, Section 20(1).] The Commissioner shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit or final disposal of -(a)dust, ashes, refuse and rubbish;(b)[ trade refuse;] [This new clause (b) was inserted by Bombay 1 of 1925, Section 20(2).](c)[ carcasses of dead animals and excrementitious and polluted matter:] [Old clause (b) was re-lettered as (c) by Bombay 1 of 1925, Section 20(3).][* *] [The figures (1) and (2) were omitted by Bombay 1 of 1925, Section 20(1).] Provided that(i)[ the said matters shall not be finally disposed of in any place or manner in which the same have not heretofore been so disposed of, without the sanction of the corporation or in any place or manner which [the [State] [The old clauses (c) and (d) were re-lettered (i) and (ii) by Bombay 1 of 1925, Section 20(4).] Government] think fit to disallow;](ii)[ any power conferred by this section shall be exercised in such manner as to create the least practicable nuisance.] [The old clauses (c) and (d) were re-lettered (1) and (ii) by Bombay 1 of 1925, Section 20(4).]
