Section 30 in Goa Waste Management Corporation Act, 2016
30. Powers of Corporation in case of certain defaults by holder of land in waste management area/site.
(1)If the Corporation after holding a local inquiry, or upon report from any of its officers or other information in its possession, is satisfied that the holder of any land where waste management facility is provided, has failed to provide any amenity in relation to the land which in the opinion of the Corporation ought to be provided or has failed to carry out any development of the land for which permission has been obtained under this Act, the Corporation may serve upon the owner a notice requiring him to provide the amenity or carry out the development within such time as may be specified in the notice.(2)If any such amenity is not provided or any such development is not carried out within the time specified in the notice, then the Corporation may itself provide the amenity or carry out the development or have it provided or carried out through such agency as it deems fit:Provided that, before taking any action under this sub-section, the Corporation shall afford a reasonable opportunity to the holder of the land to show cause as to why such action should not be taken.(3)All expenses incurred by the Corporation or the agency employed by it in providing the amenity or carrying out the development together with interest, at such rate as the Government may by order fix, from the date when a demand for the expenses is made until payment, shall be recoverable by the Corporation from the holder of land.
