Section 229 in The Coimbatore City Municipal Corporation Act, 1981
229. Contract with owner or occupier for removal of rubbish and 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 at such rate as the council may determine.
