Rajasthan Refuse (Conversion into Manure) Act, 1951

RAJASTHAN
India

Rajasthan Refuse (Conversion into Manure) Act, 1951

Act 6 of 1951

Published on 1 January 1951
Commenced on 1 January 1951
[This is the version of this document from 1 January 1951.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Refuse (Conversion into Manure) Act, 1951Rajasthan Act No. 6 of 1951[Made by his Highness the Rajpramukh on the 22nd day of February, 1951]An Act to provide for the conversion of refuse into manureWhereas it is expedient to provide for the conversion of refuse into manure;It is hereby enacted as follows:-

1. Short title, extent and commencement.

(1)This Act may be called the Rajasthan Refuse (Conversion into Manure) Act, 1951.

(2)[It extends to the whole of the State of Rajasthan] [Substituted by Rajasthan 27 of 1957.].

(3)It shall apply to such municipalities as the [State Government] [Substituted by Rajasthan 27 of 1957.] may, from time to time by notification in the [Official Gazette] [Substituted by Rajasthan 27 of 1957.] specify.

(4)It shall come into force at once.

2. Definitions.

(1)[Omitted] [Omitted by Rajasthan 27 of 1957. It extends to the whole of the State of Rajasthan including Abu, Ajmer and Sunel areas with effect from 1-9-1957.]

(2)"Municipal Authority" means any Municipal Board, Council, Corporation or other local body or authority exercising jurisdiction under any municipal law in a Municipality to which this Act applies for the time being and, includes any committee officer or servant of such Board, Council, Corporation, body or authority;

(3)"Municipal Law" means the law relating to the administration of municipal affairs for the time being in force in a municipality to which this Act applies for the time being; and

(4)"refuse" includes sweeping, night-soil, sewage, sludge and other waste material.

3. Municipal authority to convert refuse into compost manure.

- Notwithstanding anything contained in any municipal law, every Municipal Authority shall, if so required by order in writing of the [State Government] [Substituted by Rajasthan 27 of 1957.] or any officer authorised in this behalf by the [State Government] [Substituted by Rajasthan 27 of 1957.] take steps to convert, in accordance with such directions as the [State Government] [Substituted by Rajasthan 27 of 1957.] may from time to time issue all refuse into compost manure.

4. Disposal of manure.

- Every such Municipal Authority shall deal with or dispose of the compost manure referred to in section 3 in such manner as the [State Government] [Substituted by Rajasthan 27 of 1957.] may, from time to time, direct.

5. Power to enforce an order under section 3.

(1)Where in the opinion of the [State Government] [Substituted by Rajasthan 27 of 1957.], a municipal authority has failed to comply with an order under section 3, the [State Government] [Substituted by Rajasthan 27 of 1957.] may appoint a person to give effect to such order and may direct that the reasonable expenses of giving effect to the order together with a reasonable remuneration payable to such person shall forthwith be paid by the Municipal authority.

(2)If any such expense and remuneration are not so paid, the collector may make an order directing any person, who for the time being has custody of any moneys on behalf of the Municipal authority as its officer, treasurer, banker, or otherwise, to pay such expense and remuneration from such moneys as he may have in his hands or may from time to time receive, and such person shall bound to obey such order.

6.

[Omitted] [Omitted by Rajasthan 27 of 1957.]

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