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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2)(c) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(c)to impose, collect and receive into the Mohalla Samiti/Ward Samiti account penalties/fines due under bye-law 16 and according to Schedule III in the manner and to the extent permitted by the Corporation and to issue proper receipts for such collections ;