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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(2) in Uttarakhand Anti Littering and Anti Spitting Act, 2016

(2)Where such person fails to remove such litter, abandoned vehicle, abandoned objects or scrap metals after being directed by Urban Local Body or Authorized Officer, the Urban Local Body shall execute such removal to such proper place and any expenses incurred shall be borne by such person and may be recovered as arrears of land revenue.