Section 7 in The Goa Non-Biodegradable Garbage (Control) Rules, 1997
7. Safeguards to be taken by owners and occupants for deposits of garbage/waste generated from their building and lands.
- The owners and occupants of all lands and buildings shall collect or cause to be collected the garbage/waste from their respective lands/buildings and deposit it or cause it to be deposited in public receptacles/dustbins provided under rule 5, for temporary deposit or collection of garbage by the local authority of the area ensuring that:-(a)the garbage is deposited in a location designated by the local authority;(b)the garbage is placed in garbage receptacles/dustbins;(c)the biodegradable garbage is deposited in the receptacles/dustbins/dumper designated for that purpose; and(d)the non-biodegradable garbage is not mixed either with the biodegradable garbage or biomedical/clinical waste and is deposited in the receptacles/dustbins designated for that purpose.
