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State of Bihar - Section

Section 4 in Nagar Parishad Daudnagar Plastic Waste Management Bye-laws, 2018

4. Plastic Waste Management.

- The Nagar ParishadDaudnagarshall manage plastic waste in its respective jurisdiction as follows:
(a)The plastic waste other than plastic carry bags, which can be recycled, shall be channelized to registered plastic waste recyclers and recycling of plastic shall conform to the Indian Standard: IS titled as Guidelines for Recycling of Plastics, as amended from time to time;
(b)ULB shall encourage the use of plastic waste (preferably the plastic waste which cannot be further recycled) for road construction as per Indian Road Congress guidelines or energy recovery or waste to oil, etc. The standards and pollution control norms specified by the Central Pollution Control Board (CPCB) and/or Bihar State Pollution Control Board (BSPCB) for these technologies shall be complied with;
(c)Thermoset plastic waste shall be processed and disposed off as per the guidelines issued from time to time by the Central Pollution Control Board and/or Bihar State Pollution Control Board;
(d)The inert from recycling or processing facilities of plastic waste shall be disposed of in compliance with the Solid Waste Management Rules, 2016or as amended from time to time;