Section 11 in The Goa Non-Biodegradable Garbage (Control) Rules, 1997
11. Powers of officers/employees of local authority and members of Garbage Management Committee.
- [(1) For the purpose of implementation of the provisions of the Act and these rules, the members of the Garbage Management Committee as also Collectors, Deputy Collectors, Mamlatdars, Joint Mamlatdars, Excise Inspectors, Police Sub-Inspectors, Panchayat Secretaries, Chief Officers, Municipal Engineers, Sanitary Inspectors and Municipal Inspectors of all the Municipal Councils of the State of Goa, may, at, any reasonable time do any or all of the following acts, namely:-(a)enter and inspect any place to determine:(i)the extent, if any, to which any garbage/waste may cause is causing or has caused any adverse effect;(ii)the cause of any adverse effect that may occur, is occurring or has occurred;(iii)how an adverse effect may be prevented, eliminated, reduced or ameliorated and the environment conserved or reclaimed;(b)when the aforesaid authority reasonably believes that any garbage/waste may release, is releasing or has released into the environment or a place of public view, or that garbage/waste may cause, is causing or has caused any adverse effect, require the person having charge, management or control of the garbage/waste to remove the garbage/waste or cause it to be removed from where it is found and deposited in a place designated for that purpose under rule 5.(c)enter and inspect any place in which the aforesaid authority reasonably believes that any garbage/waste may be found and, if so found, seize and cause it to be removed from where it is found and deposited, at the cost of the occupier, in a place designated for that purpose under rule 5, for further disposal as provided under rule 10].(2)No entry in any private premises under sub-rule (1) shall be made after sunset and before sunrise.
