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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(4) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(4)Notwithstanding anything contained in clause (1), (2) and (3) above, if the generator of debris desires to transport the debris himself and if the plan for such disposal is acceptable to the Commissioner, a grace period of 24 hours may be allowed to enable him to dispose off the debris.