Section 215(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Commissioner may, by public notice, direct that all rubbish and offensive matter accumulating in any premises in any street or quarter of the city, specified in the notice shall be collected by the occupier of such premises and deposited in a box, basket or other receptacle, of a kind prescribed by bye-laws by the Corporation, to be provided by such occupier and kept near the entrance lo, or, where open space is available, within the premises.
