Section 6 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015
6. Notice for removing the public nuisance.
- If, in the opinion of the competent authority, a public nuisance is having impact on the tourism potentiality, it shall issue notice to the owner, any tourist attraction place run/manage by private body, occupier, lessee or any person enjoying right of usage or has control of the object which has contributed to the nuisance and the owner, occupier, lessee or any person enjoying right of usage or has control of the object, as the case may be, shall within a period of 15 days from the date of receipt of such notice, abate or remove the same, and unless the same is removed or abated by the said person within the said period of 15 days or such further time as may be extended by the competent authority, but not exceeding 3 months, the competent authority shall cause removal of such nuisance. The competent authority will follow the principal of natural justice and give the hearing opportunity to the opposition party.
