Section 293 in The Gujarat Provincial Municipal Corporations Act, 1949
293. Provision may be made by Commissioner for collection etc., of excrementitious and polluted matter.
- When the Commissioner has given public notice, under clause (a) of sub-section (1) of section 131, of his intention to provide, in a certain portion of the City, for the collection, removal and disposal, by municipal agency, of all excrementitious and polluted matter from privies, urinals and cesspools, it shall be lawful for the Commissioner to take measures for the daily collection, removal and disposal of such matter from all premises situated in the said portion of the City.
