Section 6 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
6. Power of local authority or competent authority for removal of non biodegradable garbage or non-biodegradable material.
- The local authority or the competent authority may, after giving notice in writing to the owner or occupier or part-owner, or person claiming to be the owner or part-owner of any land or building which has become a place of unauthorised stacking or deposit of non-biodegradable garbage or non-biodegradable material which is likely to occasion a nuisance or is likely to injure the drainage and sewage system or is likely to be dangerous to life and health remove or caused to be removed the said garbage or material so sacked or collected, or take such steps as it may think necessary, and dispose of the said garbage or materials the cost of such person in the manner as provided under sub-section (5) of section 7A of this Act.
