Section 6 in The Sikkim Non-Biodegradable Garbage (Control) Act, 1997
6. Power of local authority for removal of non-biodegradable garbage.
- The local authority may, by notice in writing, require the owner or occupier or part-owner, of person claiming to be the owner or part-owner of any land or building, which has become a place of unauthorised stacking or deposit of non-biodegradable garbage and is likely to occasion a nuisance, remove or cause to be re moved the said garbage so stacked or collected; and if, in its opinion, such stacking or collection of non-biodegradable waste is likely to injure the drainage and sewage system or is likely to be dangerous to life and health, it shall forthwith take such steps the cost of such persons as it may think necessary.
