Section 5 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
5. Prevention of Public nuisance.
- Notwithstanding anything contained in any other law for the time being in force, or any instrument, contract or usage or any order, judgement or decree of any court, on and from the date of coming into force of this Act, -(a)No person, company, association or firm or any tourist attraction place run/manage by private body or any other body shall cause any public nuisance or carry out any activity, process, operation, etc, including the operation of or plying of vessels, boats, etc. that causes public nuisance or omit to prevent or remove the public nuisance, which damages or deteriorates or is likely to damage or deteriorate or has damaged or deteriorated the tourism potentiality of any tourist place or zone, declared as such, under section 3 of this Act.(b)The competent authority, either on its own motion or upon a complaint received or upon reference made to it, may, by an order in writing and without giving any prior notice, prohibit any public nuisance being caused or prevent any such activity, process, operation as referred to in clause (a) above being carried out, if in the opinion of the said competent authority, it has damaged or deteriorated or is likely to damage or deteriorate the tourism potentiality of any tourist place, and pass such interim orders as it deems fit to give effect to the objects of this Act.
