Section 18(2) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
(2)Notwithstanding the generality of anything contained in clause (1), the Ward Samities/Mohala Samities shall do the following : -(a)to conduct door-to-door campaigns and workshops to propagate among the residents the purpose of these bye-laws;(b)to advice and admonish those that attempt to breach these bye-laws and, if milder methods and sage advice fails, to cause firm action against offenders in accordance with the provisions contained in these bye-laws and the Act and any other law in force;(c)to impose, collect and receive into the Mohalla Samiti/Ward Samiti account penalties/fines due under bye-law 16 and according to Schedule III in the manner and to the extent permitted by the Corporation and to issue proper receipts for such collections ;Provided, however, that wherever, in the opinion of the Commissioner, it does not appear to be in general public interest for any reason whatsoever to assign to the Mohalla Samiti/Ward Samitis the task of imposing and collecting fines/penalties under the above clause, the Commissioner may make alternate arrangements for direct imposing, collecting and receiving of fines/penalties by the servants of the Corporation specifically authorized for the purpose.(d)to spend from the penalty/fine collected under sub-clause (c) amounts for achieving the purpose of these bye-laws.(e)to maintain a proper record of all monies received and all monies as spent and to submit the statement of receipts and expenditure to the Corporation in such manner and at the such intervals of time as the Government or the Corporation may prescribe from time to time.(f)to conduct competitions to recognize and reward citizens, colonies, establishments, streets that comply best with the objects of these bye-laws;(g)to Promote good practices related to soild waste management among citizens, households and establishment;(h)to support the Inspector in the discharge of his duties;(i)to support the Corporation and the agency appointed by it for solid waste management to perform its task well.(j)to generally oversee the work of the agency appointed by the Corporation for solid waste management and to report failings, if any, to the Commissioner for appropriate action against the agency in accordance with the Concession Agreement or contract, as the case may be.Explanation. - Concession Agreement refers to the agreement between the Corporation and the private agency where the management and handling of municipal solid waste is done under a model of public-private partnership.(k)to provide a forum for receiving suggestions and grievances from citizens and for taking appropriate further action thereon and to maintain a record of such suggestions and grievances received and action taken thereon.
