221. Municipality to arrange for the removal of rubbish and filth.
- Every Municipality shall make adequate arrangements for -(a)the regular sweeping and cleaning of the roads and removal of sweepings therefrom;(b)the daily removal of filth, rubbish and the carcasses of animals from private premises;(c)the daily removal of filth and rubbish from dustbins and private premises; and(d)the conversion of such sewerage, offensive matter, filth and rubbish collected by the Municipality to compost manure in the manner prescribed;and with this object, it shall provide-(i)depots for the deposit of filth, rubbish and the carcasses of animal;(ii)covered vehicle or vessels for the removal of filth,(iii)vehicles or other suitable means for the removal of the carcasses of large animals, filth and rubbish;(iv)dustbins for the temporary deposit of rubbish.
