(1)The Chief Officer of a Municipality shall, -(a)provide or appoint in proper and convenient situations within the municipal area of the Municipality, public receptacles, depots or places for the temporary deposit of -(i)rubbish(ii)offensive matter(iii)filth(iv)trade refuse(v)carcasses of dead animals(vi)excrementitious matter(vii)plastics and plastic material(viii)bio-medical waste(ix)other polluted and obnoxious mattersAnd for the final disposal of such rubbish, offensive matter, filth, trade refuse, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste and other polluted and obnoxious matters :(a)provide in the municipal area dustbins for the temporary deposit of rubbish;(b)provide vehicles or other suitable means for the removal of rubbish and offensive matter; and(d)provide covered vehicles or vessels for the removal of rubbish, offensive matter, filth, trade refuse, carcasses of dead animals, excrementitious matter, plastics and plastic material, bio-medical waste, and other polluted matters.
