Section 4 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
4. Appointment of Inspectors and their powers and duties.
(1)To achieve the purposes of these bye-laws, the Commissioner shall appoint from among the Municipal Officers, Inspectors in such numbers as he may deem necessary and assign to them specific area for supervision;Explanation. - The Inspectors may be either regular Inspectors or officials with additional charge.(2)The Inspectors appointed under Clause (1) shall ensure effective enforcement of these bye-laws in the area assigned to them.(3)Without prejudice to the generality of Clause (2), the Inspectors shall have the following powers and shall perform the following duties, -(a)Ensure that the Waste Collectors have been appointed in sufficient numbers.(b)Ensure that the Waste Collectors perform their tasks regularly and satisfactorily.(c)Ensure that bins in sufficient numbers are placed in streets and public places.(d)Ensure timely collection of charges, penalties and other dues from all generators of waste.(e)Locate and book persons who breach the provisions of these bye-laws and impose upon them penalties and punishment as prescribed.(f)Enter and inspect any establishment or premises or factory or workshop to achieve the purposes of these bye-laws.(g)Receive requests from persons under bye-law 8 and take suitable action thereon to ensure lifting, transportation and final disposal of debris.(h)To ensure compliance of the provisions of these bye-laws with regard to disposal of industrial waste.(i)Ensure transporation and final disposal of wastes collected by the waste collectors, in accordance with the provisions and procedure contained in the Environment (Protection) Act, 1986 and the Rules framed thereunder.
