Section 36(1) in Goa Waste Management Corporation Act, 2016
(1)Notwithstanding anything to the contrary contained in any other State law for the time being in force, the Government may by notification in the Official Gazette,-(a)for the purpose of establishing facilities for waste management, and waste disposal, declare any area as waste management area/site;(b)appoint any officer of the Corporation or Committee thereof for the purpose of the assessment and recovery of any taxes when imposed as per the provisions made thereof;(c)declare that the provisions of any law relating to local authorities providing for control or erection of buildings, levy and collection of taxes, fees and other dues to the local authority which is in force in that area/site shall cease to apply and thereupon such provisions shall cease to apply thereof:Provided that the local authority which were receiving house tax from the occupants in the waste management area/site under their respective laws, shall be compensated by the Government to the extent of the last financial year's collection of taxes for such period as may be determined by the Government which shall not be less than five years;(d)make other provision as is necessary for the purpose of the enforcement of the provision so provided to that area/site.
