Section 15 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
15. Payment of service charge.
(1)Every generator of waste shall be liable to pay Service Charge according to rates prescribed in Schedule II for different categories of waste and for different classes of persons.(2)The Service Charge/Tax/Sanitary Cess shall be paid to a person authorised for the purpose and in a manner as may be prescribed by the Corporation and announced by it.(3)The Service Charge/Tax/Sanitary Cess according to rates prescribed shall be payable in advance for the month not later than the 10th day.(4)No person shall withhold or refuse to pay the Service Charge/Tax/Sanitary Cess according to rates prescribed or make any deduction therefrom alleging deficiency in service on the part of the waste collector and/or the Corporation.
