- (1} Every Municipality shall indentify and notify suitable lands within or without the municipal area for the purpose of final disposal of waste.(2)While notifying the land under sub-section(l), health and environmental aspects shall be taken into consideration by the Municipality.(3)Every Municipality may make adequate arrangements for the utilisation of solid wastes for the preparation of compost and the disposal of it by sale.(4)Where composting of waste is not found possible or practicable, sanitary landfill methods shall be adopted by the Municipality for the disposal of waste at the landfill sites in the manner as may be specified by the Council.(5)Incineration of waste may be resorted to by the Municipality for the disposal of infectious waste generated from the hospitals, nursing homes or health care centres and the non-industrial hazardous waste as specified by the Council from time to time.
