Section 355 in The Delhi Municipal Corporation Act, 1957
355. Collection and removal of filth and polluted matter through municipal agency.
- [(1) It shall be lawful for the Commissioner to take or cause to be taken measures for the daily collection, removal and disposal of all filth and polluted and obnoxious matters from latrines, urinals and cesspools not connected by a drain with a municipal drain from all premises situate in any portion of [the area of the Corporation] [Substituted by Act 67 of 1993, section 101, for sub-section (1) (w.e.f. 1-10-1993)]](2)In such portion of [the area of the Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "Delhi" (w.e.f. 13-1-2012)] and in any premises wherever situate in which there is a latrine, or urinal connected with a municipal drain, it shall not be lawful, except with the written permission of the Commissioner, for any person who is not employed by or on behalf of the Commissioner, to discharge any of the duties of scavengers.
