(3)Without prejudice to the generality of the foregoing provisions, the Municipality shall be regulations specify the requirements for receptacles, trailers or other means for removal or for temporary deposit of solid wastes in premises used as, -(a)Markets; or(b)Hotels or restaurants or(c)Hospitals or nursing homes or pathological laboratories; or(d)Factories registered under the Factories Act, 1948 (Central Act 63 of 1948); or(e)Building with a height of eighteen metres or more.
