Section 5(1) in Uttarakhand Anti Littering and Anti Spitting Act, 2016
(1)The Urban Local Body or Authorized Officer may direct any person reasonably suspected of placing, depositing or causing or allowing to place or deposit any litter, abandoned vehicle, abandoned object or scrap metals in any public place to remove such litter, abandoned vehicle, abandoned object or scrap metals from such public place to a proper place.
