Section 232 in The Coimbatore City Municipal Corporation Act, 1981
232. Directions as to removal of rubbish and filth.
- In cases not provided for by any notice issued under section 228, the Commissioner shall, with the sanction of the standing committee, lay down(a)the hours within which rubbish and filth may be removed;(b)the kind of cart or other receptacle in which rubbish and filth may be removed; and(c)the route by which such carts or other receptacles shall be taken.
