Section 16 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
16. Fines and penalties for offences.
(1)Any person who breaches the provisions of these bye-laws shall be liable to pay penalty in terms of Section 428 of the Act.(2)Any person who refuses to pay the penalty imposed under clause (1) or otherwise obstructs the exercise of powers by Inspector and other Municipal authorities required by the Commissioner to enforce these bye-laws, shall become liable to pay penalty under Section 437 of the Act.(3)The Penalties imposed under clause (1) and/or clause (2) shall be without prejudice to any penalty or punishment or fine under the Environment (Protection) Act, 1986, and/or the rules made thereunder and amended from time to time.
