Section 5 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
5. Appeal.
(1)Any person aggrieved by any order or action of the Inspector may appeal before the Health Officer.(2)Any person aggrieved by any order or action of the Health Officer may appeal before the Commissioner.(3)No appeal shall be entertained under clause (1) or (2) unless the penalty imposed by the Inspector has been paid in the manner prescribed.(4)After a summary hearing of both sides, the authority hearing appeal may, after recording reasons for doing so, reduce or annul the penalty imposed by the Inspector and order refund of the same.
