Section 234(4) in The Coimbatore City Municipal Corporation Act, 1981
(4)No owner or occupier of any premises shall keep or allow to Le kept for more than twenty-four hours, or otherwise than in a receptacle approved by the Commissioner, any rubbish or filth on such premises or any place belonging thereto or neglect to employ proper means to remove the rubbish or filth from or to cleanse such receptacle and to dispose of such rubbish or filth in the manner directed by the Commissioner or fail to comply with any requisition of the Commissioner as to the construction, repair, paving or cleansing of any latrine on, or belonging to, the premises.
