Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(2)The State Government may, by general or special order, impose requirements on manufacturers, distributors and other persons who produce or handle commodities, with respect to the type, size, thickness, labelling and composition of packaging with respect to its use and disposal including standards or norms for material degradability and re-cyclability.