279. Provisions for appointment of receptacles, depots and places for rubbish, etc.
(1)The Chief Officer of a Municipality shall, -(a)Provide or appoint in proper and convenient situations within the municipal area of the Municipality, public receptacles, depots or places for the temporary deposit of -(i)Rubbish(ii)Offensive matter(iii)Filth(iv)Trade refuse(v)Carcasses of dead animals(vi)Excrementitious matter(vii)Plastics and Plastic material(viii)Bio-medical waste(ix)Other polluted and obnoxious mattersAnd for the final disposal of such rubbish, offensive matter, filth, trade refuse, car-casses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters.(a)Provide in the municipal area dustbins or the temporary deposit of rubbish;(b)Provide vehicles or other suitable means fort the removal of rubbish and offensive matter; and(c)Provide covered vehicles or vessels for the removal of rubbish, offensive matter, filth, trade refuse, carcasses if dead animals, excrementitious matter, plastics and plastic material, bio-medical waste, and other polluted matters.(2)Different receptacles, depots or places may be provided or appointed for the temporary deposit or final disposal of any of the matters specified in sub-section (1).(3)The Chief Officer shall make adequate provisions for preventing receptacles, depots, dustbins, vehicles and vessels referred to in sub-section (1) from becoming sources of nuisance.(4)The municipality may construct, acquire, operate, maintain, develop or manage any garage or work, for proper maintenance of vehicle or vessels or means for removal of solid wastes under sub-section (1).
