Section 4(15) in The Delhi Plastic Bag (Manufacture, Sale and Usage) and Non-Biodegradable Garbage (Control) Rules, 2002
(15)The authorized officer respect of the management of bio-degradable and non-biodegradable garbage shall ensure that the garbage is placed in the manner prescribed in Chapter III of the Act and also to ensure that the garbage is not thrown in public places or drains. It shall also be the duty of the authorized officer, for the purpose Of management - of biodegradable and non-biodegradable garbage, that all the provisions of Chapter III of the Act are complied with. The authorized officer shall issue notice in Form 'C' to any such person and owner of the land and building found violating any of the provisions of Chapter III for compounding of such offences.The authorized officer shall also inform the violations in respect of Chapter III of the Act to the respective compounding officers of the area under whose jurisdiction the violation is committed, in writing, so as to ensure the compounding of such offences.
