Section 119 in New Town, Kolkata Development Authority Act, 2007
119. The Development Authority to provide the cleansing of streets and removal of solid wastes.
- The Chairman shall take measures for securing-(a)the daily surface-cleansing of all streets within the area of New Town, Kolkata and removal of sweeping therefrom;(b)the removal of the contents of all receptacles and depots and the accumulations at all places provided or appointed by the Development Authority under the provisions of this Act for the temporary deposit of rubbish, trade refuse, carcasses of dead animals and excrementitious and polluted matters;(c)the removal of special wastes and hazardous wastes and other solid wastes from kermises.(2)The Chairman may, by public notice, issue directions as to the time at which, the manner in which, and the conditions subject to which, any matter referred to in sub-section (1) may be removed along a street or may be depositedor otherwise disposed of.(3)The Chairman shall make adequate provision for preventing receptacles, depots, places, vehicles, and vehicles referred to in this Chapter from becoming sources of nuisance.
