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State of Rajasthan - Section

Section 231 in Rajasthan Municipalities Act, 2009

231. Duty of Co-operative Housing Society, Apartment Owners' Association, etc..

- It shall be the duty of the managements of co-operative housing societies, apartment owners' associations, residential and nonresidential building complexes, educational buildings, mercantile buildings, industrial buildings, storage buildings and hazardous buildings to provide at their premises community bins or disposal bags of appropriate size as may be specified by the Municipality for temporary storage of wastes (other than recyclable wastes), hazardous wastes, and bio-medical wastes and for their subsequent collection and removal by the Municipality .