Section 8 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
8. Authorization.
(1)Any person manufacturing non-biodegradable plastic bags for purposes other than those mentioned in Section 3 shall, by applying in the form as may be prescribed, seek authorization from the Delhi Pollution Control Committee which may grant authorization provided that following conditions are satisfied by him or reject the application as the case may be-(a)that the recycled bags would be coloured and pigmented and dyes used in manufacturing of the plastic bags shall be in accordance with the pigments & dyes listed in IS 9833 : 1981. Reprocessing or recycling is undertaken in accordance with IS 14534 : 1998 titled "Guidelines for recycling of plastics" and shall be marked-(i)recycled bag;(ii)unsafe for carrying food;(iii)name and address of the manufacturer;(b)that the minimum thickness of recycled bags & virgin bags shall not be less than 20 microns or any minimum thickness as specified by the Government;(c)carry bags or containers manufactured out of virgin plastic shall be of white colour.
