Section 258(b) in Karnataka Municipal Corporations Act, 1976
(b)for the removal of,-(i)the contents of all receptacles and depots and the accumulations at all places provided or appointed by him under section 255 for the temporary deposit of any of the things specified therein, and(ii)all things [collected or] [Inserted by Act 55 of 2013 w.e.f.20.8.2013.] deposited by owners or occupiers of premises in pursuance of any notice issued under section 256.
