Section 6 in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
6. Duty of owners and occupiers to collect and deposit non-biodegradable garbage, etc. —
It shall be the duty of the owners and occupiers of every land and building to, —(i)collect or to cause to be collected from their respective land and building the non-biodegradable garbage and to deposit, or cause to be deposited, in garbage receptacles, depots or places provided for temporary deposits or collection of the non-biodegradable garbage by the local authority in the area;(ii)provide separate garbage receptacles, other than those kept and maintained for deposit of biodegradable garbage, of the type and in the manner specified by the local authority or its officers for collection therein of all the non-biodegradable waste from such land and building and to keep such receptacles or dustbins in good condition and repair;(iii)segregate and store the waste generated by them into a minimum of two receptacles one for biodegradable waste and other for non-biodegradable waste.
