Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Chattisgarh - Subsection Section 16(1) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010 (1)Any person who breaches the provisions of these bye-laws shall be liable to pay penalty in terms of Section 428 of the Act.
