Section 11(ii) in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018
(ii)Whosever contravenes the provision of above said Bye-laws shall be in addition to the penalties already mentioned under any act/ rules/ laws/ bye-laws for time being in force would be liable for disconnection of water supply, electricity and other civic amenities and the Executive Officer/Secretaries of the ULB may request the competent authorities to withdraw any other services if granted in favour of Institution/ Commercial Establishment/ person committing the offence.
