(1) This Act may be called the Rajasthan Refuse (Conversion into Manure) Act, 1951. (2) It extends to the whole of the State of Rajasthan. (3) It shall apply to such municipalities as the State Government may, from time to time by notification in the Official Gazette specify. (4) It shall come into force at once
(1) Omitted (2) Municipal Authority means any Municipal Board, Council, Corporation or other local body or authority exercising jurisdiction under any municipal law in a Municipality to which this Act applies for the time being and, includes any committee officer or servant of such Board, Council, Corporation, body or authority; (3) Municipal Law means the law relating to the administration of municipal affairs for the time being in force in a municipality to which this Act applies for the time being; and (4) refuse includes sweeping, night-soil, sewage, sludge and other waste material.
Notwithstanding anything contained in any municipal law, every Municipal Authority shall, if so required by order in writing of the State Government or any officer authorised in this behalf by the State Government take steps to convert, in accordance with such directions as the State Government may from time to time issue all refuse into compost manure.
Every such Municipal Authority shall deal with or dispose of the compost manure referred to in section 3 in such manner as the State Government may, from time to time, direct.
(1) Where in the opinion of the State Government, a municipal authority has failed to comply with an order under section 3, the State Government may appoint a person to give effect to such order and may direct that the reasonable expenses of giving effect to the order together with a reasonable remuneration payable to such person shall forthwith be paid by the Municipal authority. (2) If any such expense and remuneration are not so paid, the collector may make an order directing any person, who for the time being has custody of any moneys on behalf of the Municipal authority as its officer, treasurer, banker, or otherwise, to pay such expense and remuneration from such moneys as he may have in his hands or may from time to time receive, and such person shall bound to obey such order.