Section 338 in The Orissa Municipal Corporation Act, 2003
338. Function of Corporation.
- The Corporation shall, either on its own or through any other agency authorized by it in this behalf,-(a)organize collection of corporation solid wastes through any of the methods, like community bin collection (central bin, house to house collection, and collection on regular preinformed times and schedules);(b)devise collection of wastes from slums and squaltter areas or other localities including hotels, restaurants, office complexes and commercial areas;(c)remove at regular intervals all solid wastes so collected under clause (a) and clause (b) for disposal on daily basis; and(d)arrange for making use of biodegradable wastes from slaughter houses, meat and fish markets, and fruits and vegetable markets in an environmentally acceptable manner.
