Section 517(1) in The Orissa Municipal Corporation Act, 2003
(1)It shall be incumbent on the owners and occupiers of all premises to cause all dust, ashes, refuse, rubbish and trade refuse to be collected from their respective premises and to be deposited at such times as the Commissioner, by public notice, from time to time specify, in the public receptacle, depot or place provided or appointed under Section 516 for the temporary deposit or final disposal thereof.
