Section 8 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
8. Disposal of debris.
(1)The generator of debris shall, at least twenty-four hours before generating debris, inform in writing or any other prescribed mode, the designated person indicating the approximate time and quantity of debris expected to be generated and requesting for its disposal.Explanation. - If an agency has been appointed by the Corporation for collection and disposal of debris, the term 'designated person' refers to the person manning the Call Centre of Helpline set up by an agency for the purpose of collecting and recording such information from the citizens for disposal of debris. In all other cases, it shall refer to the Inspector.(2)Information under clause (1) above shall be accompanied by copy evidencing payment of debris disposal charges computed as per the current Schedule for disposal of debris prescribed by the Corporation :Provided, however, that where an agency has been appointed for management and handling of debris, the agency may adopt alternate modes for collection of the debris, handling and transportation charges as may be fixed by the Corporation from time to time.(3)Upon receipt of information under clause (1) accompanied by evidence of payment of charges under clause (2), the agency or the Inspector, as the case may be, shall organize forthwith for disposal of the debris :Provided, that the generator of debris, after he has informed the Inspector under clause (1) paid debris disposal charges under clause (2) shall not be liable for any delay on the part of the Inspector or the agency in disposal of the debris.(4)Notwithstanding anything contained in clause (1), (2) and (3) above, if the generator of debris desires to transport the debris himself and if the plan for such disposal is acceptable to the Commissioner, a grace period of 24 hours may be allowed to enable him to dispose off the debris.(5)If the generator of debris desires to store the debris for own use in the same building, he may do so by paying holding @ Rs. 100/- per truck-load per day into the Ward Samiti/Mohalla Samiti account, subject to a minimum of Rs. 1000/-.Explanation. - For the purpose of this clause the term 'truck load' shall correspond to ten metric tons of debris.
