(1)It shall be the duty of the owners and occupiers of all premises in the municipal area,-(a)to have the premises swept and cleaned;(b)to cause all rubbish, offensive matter, filth, trade refuse, if any, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters to be collected from their respective premises and to be deposited at such times, as the Chief Officer, of the Municipality, by public notice specifies, in public receptacles, depots or places provided or appointed under section 336 for temporary deposit or final disposal thereof;(c)to provide receptacles of the type and in the manner directed by the Chief Officer for the collection therein of all rubbish, offensive matter, filth, trade refuse, if any, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters from such premises and to keep such receptacles in good conditions and repair.
