Section 215(2) in The M.P. Municipal Corporation Act, 1956
(2)The Commissioner may cause public dust-bins or other convenient receptacles to be provided at suitable intervals and in proper and convenient situations in streets or quarters in respect of which no notice issued under sub-section (1) is for the time being in force; and may, by public notice, direct that all rubbish and offensive matter except trade refuse accumulating in any premises, the entrance to which is situated within fifty yards of any such receptacle, shall be collected by the occupier of such premises and deposited in such receptacles. The trade refuse shall be removed to and deposited at such places as the Commissioner may direct.
