Section 323 in The Calcutta Municipal Corporation Act, 1980
323. Provision for receptacles, depots and places for temporary deposit. -
(1)The Corporation shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit of-(a)rubbish;(b)offensive matter;(c)trade refuse;(d)carcasses of dead animals;(e)excrementitious and polluted matter.(2)Different receptacles, depots or places may be provided or appointed for the temporary deposit of any of the matters specified in sub-section (1).
