Himachal Pradesh Municipal Corporation (Amendment) Act, 1983*
| [Himachal Pradesh Act No. 15 of 1983] | [19th September, 1983] |
An Act to amend the Himachal Pradesh Municipal Corporation Act, 1979 (Act No. 9 of 1980).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor of Himachal Pradesh on 19-9-1983 and was published in R.H.P. Extra, dated 22-9-1983 P. 1043
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Municipal Corporation (Amendment) Act, 1983.
(2) It shall come into force at once.
2. Insertion of new section 289-A.- After existing section 289 of the Himachal Pradesh Municipal Corporation Act, 1979 (9 of 1980) (hereinafter called the principal Act) the following new section 289-A, along with its heading, shall be inserted, namely:-
"289-A. Power of Commissioner to require conversion of service latrines into water flush latrines.- (1) Notwithstanding anything contained in this Act, and the rules or bye-laws framed thereunder, the Commissioner may, subject to such rules as the State Government may make in this behalf, require the owner or occupant of any service latrine, within a period to be specified in the notice, to demolish or close such service latrine and convert it into water flush latrine.
(2) On the failure of the owner or the occupant, as the case may be, to do so within the specified period, the Commissioner may cause the same to be demolished or closed and converted into water flush latrine, and shall recover the cost thereof as arrears of taxes".
3. Amendment of the Second Schedule.- After the existing item pertaining to section 289 in the Second Schedule appended to the principal Act, the following new item pertaining to, section 289-A shall be added, namely:-
| "Section 289-A | Failure to convert service latrine into water flush latrine | 500 or simple imprisonment not exceeding one month or with both." | 10" |