The Rajasthan Refuse (Conversion into Manure) Act, 1951

Rajasthan Refuse (Conversion into Manure) Act, 1951 
Rajasthan Act No. 6 of 1951 
RJ310 
 
[Made by his Highness the Rajpramukh on the 22nd day of February, 1951] 
 An Act to provide for the conversion of refuse into manure 
Whereas it is expedient to provide for the conversion of refuse into manure; 
It is hereby enacted as follows:- 
1. Short title, extent and commencement.  - (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 
2. Definitions. - (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. 
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]  or any o fficer 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. 
4. Disposal of manure.  - Every such Municipal Authori ty 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. 
5. Power to enforce an order under section 3.  - (1) Where in the opinion of the  [State 
Government], a muni cipal 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. 
6. [Omitted] 
 

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