Section 482 in Greater Hyderabad Municipal Corporation Act, 1955
482. Provision and appointment of receptacles, depots and places for refuse, etc.
- The Commissioner shall provide or appoint in proper and convenient situations public receptacles, depots and places for the temporary deposit or final disposal of-(a)dust, ashes, refuse and rubbish;(b)trade refuse;(c)carcasses of dead animals, and excrementitious and polluted matter:Provided that-(i)the said matters shall not be finally disposed of in any place or manner in which the same have not heretofore been so disposed of, without the sanction of the Corporation or in any place or manner which the Government think fit to disallow;(ii)any power conferred by this section shall be exercised in such manner as to create the least practicable nuisance.
