Section 195(1) in Chennai City Municipal Corporation Act, 1919
(1)The commissioner may, with the previous sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.], by public notice direct that all rubbish and filth accumulating in any premises in any street or quarter of the city specified in the notice shall be collected by the owner or occupier of such premises, and deposited in a box or basket or other receptacle, of the kind specified in such notice, to be provided by such owner or occupier and kept at or near the premises.
