342. Collection and removal of filth and polluted matter etc.
- It shall be the duty of the owners and occupiers of every premises situated in any portion of the municipal area in which latrine or urinals are not connected by a drain with a municipal sewer or drain, to cause all filth and polluted and obnoxious matter accumulating upon such premises to be collected and removed to the nearest receptacle or depot provided for this purpose under section 336 at such times, in such vehicle or vessel, by such route and with such precautions, as the Chief Officer, of a Municipality may, by public notice; direct :Provided that nothing in this section shall prevent the Chief Officer from taking any action in respect of such premises under section 309.
