Section 35 in Goa Waste Management Corporation Act, 2016
35. Overriding powers of Government to issue directions to local authorities.
- Notwithstanding anything contained in any other law, or in any licence or permit, if the Government is satisfied, either on a recommendation made in this behalf by the Corporation or otherwise, that the setting up of waste management facility (whether within a waste management area/site or outside) is impeded by a local authority's refusal to grant, or by such authority's insistence on conditions which the Government considers unreasonable for the grant of, any amenity, the Government may direct the local authority to grant such amenity on such conditions as it may consider fit, and thereupon the amenity shall be granted:Provided that the charge to be paid for granting or continuing such amenity to the local authority concerned shall be not less than the cost incurred by the local authority concerned for providing such amenity:Provided further that no such direction shall be issued by the Government unless the local authority is given a reasonable opportunity to show cause as to why such direction should not be made.
