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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(2) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(2)Any person who refuses to pay the penalty imposed under clause (1) or otherwise obstructs the exercise of powers by Inspector and other Municipal authorities required by the Commissioner to enforce these bye-laws, shall become liable to pay penalty under Section 437 of the Act.