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[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

State of Kerala - Subsection

Section 326(1)(d) in Kerala Municipality Act, 1994

(d)the daily removal of rubbish from dustbins and private premises, and with this object, it shall provide:
(i)depots, receptacles and places for the deposit of fifth, rubbish and the carcasses of animals;
(ii)covered vehicles or vessels for the removal of fifth;
(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish; and
(iv)dustbins, receptacles and places for the temporary deposit of domestic waste, dust, ashes, refuse, rubbish, offensive matter, trade refuse, institutional refuse, carcasses of dead animals.