286. Collection and removal of filth etc., by Municipality.
(1)Where the Chief Officer of a Municipality has given public notice in respect of any portion of the municipal area of the Municipality that the collection, removal and disposal, of all filth and polluted and obnoxious matter from latrines, urinals and cesspools will be undertaken by an agency of the Municipality, it shall be lawful for the Chief Officer to take measures for the daily collection, removal and disposal of such filth and polluted and obnoxious matter from all premises situated in that portion of the municipal area:Provided that in areas where the municipal drains and sewers have been laid, the Chief Officer may, in accordance with such scheme, as may be prepared for such purpose or otherwise, by order, require the owner or the occupier, as the case may be, of any premises to convert the service privies or latrines to sanitary latrines and such owner or occupier shall, comply with the order of the Chief Officer.(2)In such portion of the municipal area and in any premises wherever situated, in which there is a latrine or urinal connected with a municipal sewer or drain, it shall not be lawful, except with the written permission of the Chief Officer, to discharge any of he duties of scavengers.
