Section 8(3) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
(3)Upon receipt of information under clause (1) accompanied by evidence of payment of charges under clause (2), the agency or the Inspector, as the case may be, shall organize forthwith for disposal of the debris :Provided, that the generator of debris, after he has informed the Inspector under clause (1) paid debris disposal charges under clause (2) shall not be liable for any delay on the part of the Inspector or the agency in disposal of the debris.
