Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

NGT Orders SDMC to Clear Cow Dung from Nazafgarh Dairies and to Recover Cost from their Owners - (28 Sep 2015)

NGT has ordered South Delhi Municipal Corporation (SDMC) to ensure speedy removal of cow dung lying on roadside near milk dairies in Nazafgarh Delhi and directed SDMC to recover entire cost for removal along with transportation of cow dung from dairy owners on 'polluter pays' principle.

Tags : NGT  SDMC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved