Section 516 in The Orissa Municipal Corporation Act, 2003
516. Provision and appointment of receptacles, depots and places for refuse.
- The Commissioner shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposits or final disposal of, -(i)dust, ashes, refuse and rubbish;(ii)trade refuse;(iii)carcasses and excrementitious and polluted matter :Provided that, -(a)the said matters shall not be finally disposed of in any place.or in a manner in which the same have not here to fore been so disposed of, without the sanction, of the Corporation; and(b)any power conferred by this Section shall be exercised in such manner as to create the least practicable nuisance.
