Section 14 in The Bio-Medical Waste (Management And Handling) Rules, 1998
14. [ Common disposal/incineration sites
.-Without prejudice to rule 5 of these rules, the Municipal Corporations, Municipal Boards or Urban Local Bodies, as the case may be, shall be responsible for providing suitable common disposal/incineration sites for the bio-medical wastes generated in the area under their jurisdiction and in areas outside the jurisdiction of any municipal body, it shall be the responsibility of the occupier generating bio-medical waste/operator of a bio-medical waste treatment facility to arrange for suitable sites individual or in association, so as to comply with the provisions of these rules.]
