(1)The Chief Officer of a Municipality shall, -(a)Provide or appoint in proper and convenient situations within the municipal area of the Municipality, public receptacles, depots or places for the temporary deposit of -(i)Rubbish(ii)Offensive matter(iii)Filth(iv)Trade refuse(v)Carcasses of dead animals(vi)Excrementitious matter(vii)Plastics and Plastic material(viii)Bio-medical waste(ix)Other polluted and obnoxious mattersAnd for the final disposal of such rubbish, offensive matter, filth, trade refuse, car-casses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters.(a)Provide in the municipal area dustbins or the temporary deposit of rubbish;(b)Provide vehicles or other suitable means fort the removal of rubbish and offensive matter; and(c)Provide covered vehicles or vessels for the removal of rubbish, offensive matter, filth, trade refuse, carcasses if dead animals, excrementitious matter, plastics and plastic material, bio-medical waste, and other polluted matters.
