326. Municipality to arrange for the removal of rubbish, solid wastes and filth.
(1)Every Municipality shall make adequate arrangements for;-(a)the regular sweeping and cleansing of the streets and removal of sweepings therefrom;(b)the daily removal of the fifth and the carcasses of animals from private premises;(c)the removal of solid wastes; and(d)the daily removal of rubbish from dustbins and private premises, and with this object, it shall provide:(i)depots, receptacles and places for the deposit of fifth, rubbish and the carcasses of animals;(ii)covered vehicles or vessels for the removal of fifth;(iii)vehicles or other suitable means for the removal of the carcasses of large animals and rubbish; and(iv)dustbins, receptacles and places for the temporary deposit of domestic waste, dust, ashes, refuse, rubbish, offensive matter, trade refuse, institutional refuse, carcasses of dead animals.(2)The Secretary shall make adequate provision for preventing the depots, place, receptacles, dustbins, vehicles and vessels referred to in sub-section (1) from becoming sources of nuisance.(3)[ A Municipality may make arrangement on contract basis, in whole or in part for the collection and disposal of sold waste from public or private premises.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]
