Section 524 in The Orissa Municipal Corporation Act, 2003
524. Contracts with owner or occupier for removal of rubbish or filth.
- The Commissioner may contract with the owner or occupier of any premises to remove rubbish or filth from such premises on such terms, as to time and period of removal and other matters as may seem suitable to the Commissioner, and on payment of fees of such rate as the Corporation may determine.
