Section 11 in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018
11. Prosecution.
- (i) Prosecution can be made on violation of above said rules Under Municipal Solid Waste Management Rules, 2016, Himachal Pradesh Council/Nagar Panchayat Act, 1994 and Environmental Protection Act, 1986. Even the prosecution can be made on the official/ workers responsible for implementing so called services under the above said Bye - laws if they are not performing their task or delaying their responsibility to implement the services.(ii)Whosever contravenes the provision of above said Bye-laws shall be in addition to the penalties already mentioned under any act/ rules/ laws/ bye-laws for time being in force would be liable for disconnection of water supply, electricity and other civic amenities and the Executive Officer/Secretaries of the ULB may request the competent authorities to withdraw any other services if granted in favour of Institution/ Commercial Establishment/ person committing the offence.
