Section 519 in The Orissa Municipal Corporation Act, 2003
519. Collection and removal of excrementitious and polluted matter.
- It shall be incumbent on the occupier of any premises, situated in any portion of the city, for which the Commissioner has not given a public notice as referred to in Section 518 and in which there is no water-closet or privy connected with a Corporation drain, to cause all excrementitious and polluted matter accumulating upon his premises to be conveyed to the nearest receptacle or depot provided for this purpose under clause (e) of Section 521 at such times, in such vehicle or vessel, by such route and with such precautions, as the Commissioner by public notice, from time to time, specify.
