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State of Himachal Pradesh - Section

Section 9 in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018

9. Waste Disposal.

(a)Municipal Council/Nagar Panchayat have to stop land filling or dumping of mixed waste soon after the timeline for setting up and operationalisation of sanitary landfill is over.
(b)Municipal Council/Nagar Panchayat have to allow only the non-usable, non-recyclable, non-biodegradable, non-combustible and non-reactive inert waste and pre-processing rejects and residues from waste processing facilities to go to sanitary landfill.
(c)Sites shall meet the specifications as given in Schedule-I of Solid Waste Management Rules, 2016, however, every effort shall be made to recycle or reuse the rejects to achieve the desired objective of zero waste going to landfill.
(d)Municipal Council/Nagar Panchayat have to investigate and analyse all old open dumpsites and existing operational dumpsites for their potential of biomining and bio-remediation and where so ever feasible, take necessary actions to bio-mine or bio-remediate the sites.
(e)Municipal Council/Nagar Panchayat have to ensure that in absence of the potential of bio-mining and bio-remediation of dumpsite, it shall be scientifically capped as per landfill capping norms to prevent further damage to the environment.
Chapter - V Monitoring by Ward CommitteeConstitution of Ward Sanitation Committee. - A Ward Sanitation Committee shall be constituted in each ward of the Municipal Council/Nagar Panchayat. The Ward Sanitation Committee shall have 11 to 15 members. The members of the WSC would comprise of ward member, sanitary inspector, tax collector or a designated officer by Municipal Council/Nagar Panchayat for each ward, representatives of Residential Welfare Associations (RWAs) of the ward, representatives from slum sanitation committee, representatives of Community Based Organisations (SHGs, youth club etc), local leaders, senior citizens etc. The Ward Sanitation Committee shall oversee the sanitation activity in the ward.Chapter - VI Stakeholder's Responsibilities