Section 148 in The Manipur Municipalities Act,1994.
148. Establishment for removal of sewage, offensive matter and rubbish.-
The Nagar Panchayat or, as the case may be, the Council shall provide for the removal-(a)of sewage, rubbish and offensive matter from all public latrines, urinals and drains and from all public roads and all other property vested in the municipality, and(b)in any municipality wherein a latrine tax has been imposed under sub-section (1) of section 75 of sewage and offensive matter from all private latrines, privies, urinals, cesspools and compounds.
