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State of Himachal Pradesh - Section

Section 7 in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018

7. Secondary Collection & Transportation of Municipal Solid Waste.

(a)Each storage bins/secondary storage bins should be attended daily by the help of auto tipper, tractor, compactor etc.
(b)Closed vehicle should be used for the transportation of waste. To reduce the frequency of loading and unloading of waste compactor should be used.
(c)Municipal Council/Nagar Panchayat will have to ensure safe storage and transportation of the domestic hazardous waste to the hazardous waste disposal facility.
(d)Transport segregated bio-degradable waste to the processing facilities like compost plant, bio-methanation plant or any such facility. Preference shall be given for onsite processing of such waste.
(e)Transport non-bio-degradable waste to the respective processing facility or material recovery facilities or secondary storage facility. Ensure transportation of construction and demolition waste as per the provisions of the Construction and Demolition Waste Management Rules, 2016.
Chapter - IV Municipal Solid Waste Processing & Disposal