Section 260 in Karnataka Municipal Corporations Act, 1976
260. Directions as to removal of rubbish and filth and preparation of compost manure from rubbish and filth.
- In cases not provided for by any notice issued under section 256, the Commissioner shall 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.
