Section 10 in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018
10. Responsibilities of various stakeholders. - Responsibilities of Waste Generators.
(a)No waste generator shall throw the waste generated by him on the street, open spaces, drain or water bodies.(b)No person shall let the dirty water, mud, night soil, cow dung, urine, polluted water from their own house, organisation, commercial establishments to accumulate in their own compound nor let it flow on common streets in a way that the environment gets polluted by foul smell or poses a threat to public health.(c)To wrap securely used sanitary waste as and when generated in a newspaper or suitable bio-degradable wrapping material and place the same in the domestic bin meant for non-biodegradable waste.(d)All citizens shall have the responsibility to dispose of the recyclable waste generated in their complexes to the waste pickers authorised by the Municipal Council/Nagar Panchayat or waste collector or containers of the Municipal Council/Nagar Panchayat and not put it on the road under any circumstances.(e)All waste generators shall pay user fees as specified in these bye-laws.(f)No waste generator shall throw, burn or burry the solid waste generated by him on streets, open public spaces outside his premises or in the drain or water bodies,(g)No dead animals or their remains to be thrown in any public places or any such place, which create any kind of pollution.(h)If any person is found violating activities prohibited for doing, fine charges shall be collected from the offender by the Municipal Council/Nagar Panchayat.Responsibility of Ward Sanitation Committee. - (a) The Ward Sanitation Committee shall oversee the sanitation and cleanliness activities in ward.(b)The Ward Sanitation Committee shall act as a grievances redressal point on sanitation issues at ward level.(c)The Ward Sanitation Committee shall have the power to impose fine on any offender and also have the power to waive of penalties.(d)The Ward Sanitation Committee will promote home composting, bio-gas generation, decentralised processing of waste at community level subject to control of odour and maintenance of hygiene around the facility.(e)The Ward Sanitation Committee will give warning to any offenders of these bye-laws. After two warning by the Ward Sanitation Committee or the Municipal Council/Nagar Panchayat, penalty shall be collected from the violator as per the provisions of these bye-laws.Responsibility of the Municipal Council/Nagar Panchayat. - (a) The Municipal Council/ Nagar Panchayat shall within its territorial area , be responsible for ensuring daily and throughout the year system of cleaning of all common roads, places, temporary settlements, slums, areas, markets, its own parks, gardens, tourist spots, cemeteries and shall be bound to collect the garbage from the nearest declared storage containers, and transport it every day to the final disposal point in closed vehicles for which the municipal authority may engage private parties on contract or Public Private Partnership mode, apart from its own permanent cleaning staff and vehicles.(b)The Municipal Council/Nagar Panchayat or the authorized agency engaged by the Municipal Council/Nagar Panchayat shall provide and maintain suitable community bins on public roads or other public spaces.(c)The Municipal Council/Nagar Panchayat for the purpose of managing such sanitation activities in decentralised and regular manner shall designate one ward officer, in every ward to supervise the spots of containers, public toilets, community toilets or urinals in public places, transfer station for public garbage, landfill processing units etc. for final disposal of city's garbage.(d)The designated ward officer by the Municipal Council/Nagar Panchayat shall also be a member of the concerned Ward Sanitation Committee which shall act as the first point of grievance redressal on sanitation issues of the concern ward and meet complains of citizens on issues of sanitation.(e)The Municipal Council/Nagar Panchayat shall facilitate construction, operation and maintenance of solid waste processing facilities and associated infrastructure on their own or through any agency for optimum utilisation of various components of solid waste adopting suitable technology including the technologies and the guidelines issued by the Ministry of Urban Development from time to time and standards prescribed by the Central Pollution Control Board.(f)The Municipal Council/Nagar Panchayat shall create awareness through Information, Education and communication (IEC) campaign and educate the waste generators on minimal generation of waste, not to litter, re-use the waste to the extent possible, practice segregation of wet bio-degradable waste, dry recyclable and combustible waste and domestic hazardous waste at source, wrap securely used sanitary waste as and when generated in a newspaper or suitable bio-degradable wrapping material and place the same in the domestic bin meant for non-biodegradable waste, storage of segregated waste at source and payment of monthly user fee.(g)Chemical fertilizers shall be replaced by use of compost in all parks, gardens maintained by the Municipal Council/Nagar Panchayat and any other places within two years of notification.(h)Promote recycling initiatives by informal waste recycling sector.(i)The Municipal Council/Nagar Panchayat shall make efforts to streamline and formalize Solid Waste Management systems and endeavour that the informal sector workers in waste management (rag pickers) are given priority to upgrade their work conditions and are enumerated and integrated into the formal system of Solid Waste Management in cities.(j)Ensure that the operator of a facility provides personal protection equipment including uniform, fluorescent jacket, hand gloves, raincoats, appropriate foot wear and masks to all workers handling solid waste and the same are used by the workforce.(k)Ensure occupational safety of the Municipal Council/Nagar Panchayat own staffs and staffs of outsource agency involved in collection, transport and handling waste by providing appropriate and adequate personal protective equipments.(l)In case of an accident at any solid waste processing or treatment or disposal facility or landfill site, the officer-in-charge of the facility shall report to the Municipal Council/Nagar Panchayat immediately which shall review and issue instructions if any, to the in- charge of the facility.Chapter - VII Prosecution & Penalties
