Section 213 in The M.P. Municipal Corporation Act, 1956
213. Deposit of rubbish, offensive matter, sewage and carcasses.
(1)The Commissioner shall provide or appoint in proper and convenient situations, public receptacles, depots and places for the temporary deposit or final disposal of rubbish, offensive matter, sewage and the carcasses of dead animals, accumulating in the city.(2)All things deposited in receptacles, depots or places provided or appointed under this section shall be the property of the Corporation.
