Section 385 in Uttar Pradesh Municipal Corporation Act, 1959
385. Municipal Commissioner to provide for cleansing of streets and removal of refuse.
- For the purpose of securing the efficient scavenging and cleansing of all streets and premises the Municipal Commissioner shall -(1)provide for the surface cleansing of all streets in the City and removal of the sweeping therefrom;(2)provide or appoint in proper and convenient situations, public receptacles, depots and places for the temporary deposit of -(a)dust, ashes, refuse and rubbish;(b)trade refuse;(c)carcasses of dead animals;(d)excrementitious and polluted matters;(3)provide for the removal of the contents of all receptacles and deposits and of the accumulations at all places provided or appointed by him under the provisions of this Act for the temporary deposit of dust, ashes, refuse, rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matter:Provided that the final disposal of the matters referred to in clauses (a) to (d) of sub-section (2) shall be subject to any general or special directions of the Corporation or the State Government.
