Section 7 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
7. Power of local authority for removing non-biodegradable garbage.
- The local authority may, by notice in writing, require the owner or occupier or part-owner, or person claiming to be the owner or part owner of any land or building, which has become a place of unauthorized stacking or deposit of non-biodegradable garbage and likely to occasion a nuisance, remove or cause to be removed the said garbage so stacked or collected and if, in its opinion, such stacking or collection of non-biodegradable waste is likely to harm the drainage and sewage system or is likely to be dangerous to life and health of human beings, it shall forthwith take such steps as may be necessary at the cost of such persons.
