Section 262(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner shall-(a)provide or place in proper and convenient situations public receptacles, depots or places for the temporary deposit, of rubbish, filth and other polluted and obnoxious matters and for the final disposal of rubbish, filth and other polluted and obnoxious matter ;(b)provide dustbins for the temporary deposit of rubbish ;(c)provide covered vehicles or vessels for the removal of filth and other polluted and obnoxious matters.
