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State of Bihar - Section

Section 12 in Nagar Parishad Jehanabad Plastic Waste Management Bye-laws, 2018

12. Action in case of defaulter.

- Any manufacturer, producer, importer, stockiest, wholesaler, retailer, shopkeeper, street vendor who does not pay the fine shall be liable for recovery to the urban local body as arrear of property tax. Action will be taken against repeated offenders in terns of the provisions of section 426 of Bihar Municipal Act, 2007.Chapter-VIII Application and Annual Returns