Section 486 in Greater Hyderabad Municipal Corporation Act, 1955
486. Scavengers' duties in certain cases may not be discharged by private individuals without the Commissioner's permission.
- In any portion of the City in which the Commissioner has given a public notice under clause (a) of sub-section (1) of section 201, and in any premises wherever situate in which there is a water-closet or privy connected with a [Board Sewer] [Substituted by Act No.6 of 1982], it shall not be lawful, except with the written permission of the Commissioner, for any person who is not employed by or on behalf of the Commissioner, to discharge any of the duties of scavengers.
