Section 230(d) in Rajasthan Municipalities Act, 2009
(d)to cause all such wastes, including rubbish, offensive matter, filth, trade refuse, carcasses of dead animals, bio-medical wastes and other polluted and obnoxious matters to-be collected from their respective premises and to be deposited in community bins or receptacles at such times and in such places as the Chief Municipal Officer may, by notice, specify.
