Section 4 in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
4. Restriction or prohibition on use of certain non-biodegradable material. —
(1)The State Government may, by notification in the Official Gazette, impose restriction or prohibition on the use of non-biodegradable material, or any other material harmful to environment within the State, which is contrary to the norms, as the State Government may, by notification in the Official Gazette, specify.(2)The State Government may, by general or special order, impose requirements on manufacturers, distributors and other persons who produce or handle commodities, with respect to the type, size, thickness, labelling and composition of packaging with respect to its use and disposal including standards or norms for material degradability and re-cyclability.
