Section 354 in The Delhi Municipal Corporation Act, 1957
354. Collection and removal of filth and polluted matter.
- It shall be the duty of the owner and occupier of every premises situate in any portion of Delhi [***] [Certain words omitted by Act 67 of 1993, section 100 (w.e.f. 1-10-1993)] or in which there is not a latrine, or urinal connected by a drain with a municipal drain, to cause all filth and polluted and obnoxious matter accumulating upon such premises to be collected and removed to the nearest receptacle or depot provided for this purpose under section 352 at such times, in such vehicle or vessel by such route and with such precautions as the Commissioner may by public notice prescribe.
