Section 7 in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
7. Power of local authority or Competent Authority to remove non-biodegradable garbage or non-biodegradable material. —
The local authority or the Competent Authority may, after giving notice in writing to 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 or non-biodegradable material which is likely to cause a nuisance or is likely to injure the drainage and sewage system or is likely to be dangerous to life and health, remove or cause to be removed the garbage or material so stacked or collected, or take such steps as it may think necessary, and dispose of the said garbage or material at the cost of such person in the manner as provided under sub-section (5) of section 8.
