Section 521(a) in The Orissa Municipal Corporation Act, 2003
(a)who is bound under Section 527 or Section 519 to cause the removal of dust, ashes, refuse, rubbish and trade refuse or of excrementitious or polluted matter, shall allow the same to accumulate his premises for more than twenty four hours or neglect to cause the same to be removed to the depot, receptacle or place provided or appointed for the purpose;
