Section 164 in The Himachal Pradesh Municipal Corporation Act, 1994
164. Undertaking by municipality of house scavenging.
(1)The municipality may, at any time, undertake the house scavenging of any house or building on the application or with the consent of the occupier.(2)The municipality may by public notice undertake the house scavenging of any house or building in the municipal area from any date not less than two months after issue of the notice.(3)The occupier of any house or building affected by the notice, may at any time, after the issue thereof, apply to the municipality to exclude that house or building from the notice.(4)The municipality shall consider and pass orders upon every such application, within six weeks of the receipt thereof, by such order, exclude such house or building from the notice.(5)In deciding whether to exclude any house or building from the notice, the municipality shall consider, among other matters, the efficiency of the arrangements for house scavenging made by the occupier, if any, and the purpose to which he applies the filth, rubbish, ordure or other offensive matter.(6)[ It shall be duty of the owners and occupiers of all premises to collect and deposit the garbage for further disposal by the municipality in the manner prescribed by the Executive Officer or Secretary, as the case may be, on payment of fee for such disposal as may be fixed by the Government.] [Sub-section (6) inserted vide Act No. 28 of 2005.]
