Section 200 in Chennai City Municipal Corporation Act, 1919
200. Directions as to removal of rubbish and filth.
- In cases not provided for by any notice issued under section 196, the commissioner shall, with the sanction of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] lay down-(a)the hours within which rubbish and filth may be removed,(b)the kind of cart or other receptacle in which rubbish and filth may be removed, and(c)the route by which such carts or other receptacles shall be taken.
