Section 2 in The Goa Non-Biodegradable Garbage (Control) Rules, 1997
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Act 5 of 1997);(b)"Biomedical/clinical waste" means the waste generated in the hospitals, dispensaries, private clinics, laboratories, butcher shops and slaughter houses and shall include:-(i)human or animal anatomical wastes;(ii)blood, body fluids and blood soaked or non-soaked bandages;(iii)microbiological wastes;(iv)discarded medicines;(v)disposables, non-disposables, waste sharps (needles), syringes, scalpel, blades);(vi)highly infectious wastes;(vii)slaughter house wastes and butcher shop wastes;(viii)incineration wastes (ash from incineration of any biomedical waste);(ix)biotechnological waste;(c)"Building debris" means any waste material generated during repairs, construction or demolition of any civil structure/building. Such waste materials include but are not limited to, discarded blocks/bricks/stones/shuttering material, paint, masonry waste, reinforcement material, cement, concrete, plaster, etc.;(d)"Garbage Management Committee" means the Garbage/Waste Management Committee constituted under rule 4 of these rules;(dd)[ "garbage/waste" means all types of garbage/waste including biodegradable garbage, non-biodegradable garbage, biomedical/clinical waste as well as commodities, such as non-biodegradable plastic 'bags/packaging material' prohibited under sub-section (h) of section 7 of the Act;] [Inserted by the Amendment Rules, 2003 published in the Official Gazette, Series I No. 2 dated 10-04-2003.].(e)"Garbage Management Zone" means the zone constituted under rule 3;(f)"Section" means a section of the Act;(g)Words and expressions used but not defined herein shall have the same meanings as assigned to them under the Act.
