(1)The Secretary may if he thinks fit by notice in writing of any premises used as(a)a factory, workshop or a place for carrying or any manufacturing process, or(b)a market or trade premises, or(c)a slaughter houses, or(d)a hotel, eating house, or restaurant, or(e)a hospital or a nursing home, or(f)a warehouse or godown, or(g)a place to public resorts, where rubbish offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters are accumulated in large quantities, to collect such matters accumulated thereon and to remove the same to a depot or place provided or directed by the secretary at such time and in such manner and by such routes as may be specified in the notice.Provided that, where such solid wastes cannot be removed to such place or depot as required by the secretary on health reasons, the secretary may direct the owner a occupier of such, premises to make his own arrangements for disposal of such wastes and for noncompliance of such direction, he may on conviction, be punished with a fine which may extend to rupees ten thousand and a further fine at the rate of rupees one hundred for each day during which the offence is continued.
