Section 164(6) in The Himachal Pradesh Municipal Corporation Act, 1994
(6)[ It shall be duty of the owners and occupiers of all premises to collect and deposit the garbage for further disposal by the municipality in the manner prescribed by the Executive Officer or Secretary, as the case may be, on payment of fee for such disposal as may be fixed by the Government.] [Sub-section (6) inserted vide Act No. 28 of 2005.]
