Section 3 in Rajasthan Refuse (Conversion into Manure) Act, 1951
3. Municipal authority to convert refuse into compost manure.
- Notwithstanding anything contained in any municipal law, every Municipal Authority shall, if so required by order in writing of the [State Government] [Substituted by Rajasthan 27 of 1957.] or any officer authorised in this behalf by the [State Government] [Substituted by Rajasthan 27 of 1957.] take steps to convert, in accordance with such directions as the [State Government] [Substituted by Rajasthan 27 of 1957.] may from time to time issue all refuse into compost manure.
