263. The Municipality to provide for cleansing of streets and removal of solid wastes.
(1)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall take measures for securing-(a)the daily surface-cleansing of all streets within a municipal area and removal of sweeping therefrom :(b)the removal of the contents of all receptacles and depots and of the accumulations at all places provided or appointed by the Municipality under the provisions of this Act for the temporary deposit of rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matters;(c)the removal of special wastes and hazardous wastes and other solid wastes from premises.(2)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.(3)The [Executive Officer] [Substituted 'Chairman' by Act No. 11 of 2017, dated 31.3.2017.] shall make adequate provision for preventing receptacles, depots, places, vehicles and vessels referred to in this Chapter from becoming sources of nuisance.
