Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(4) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(4)After a summary hearing of both sides, the authority hearing appeal may, after recording reasons for doing so, reduce or annul the penalty imposed by the Inspector and order refund of the same.