Section 11 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
11.
(1)No person shall, without the consent of the Inspecting Officer interfere with, injure, destroy or, render useless, any work executed or any material of thing placed in, under or upon any land or building by or under the orders of the Inspecting Officer, with the object of preventing the breeding of mosquitoes therein.(2)If any person contravenes the provisions of sub-regulation (I) the Inspecting Officer may re-execute the work or replace the materials or things, as the case may be, and the cost along with service charges for doing so, shall be recovered from such person.
