Section 5 in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006
5. Provision for placement of receptacles and places for deposit of non-biodegradable garbage and establishment of waste collection system. —
It shall be the duty of the local authority, or any officer authorized by it, to —(a)place or provide or place in proper and convenient situation public receptacles, depots or places for temporary deposit or collection of non-biodegradable garbage;(b)provide separate dustbins for temporary deposit of non-biodegradable garbage other than those kept and maintained for deposit of biodegradable garbage;(c)provide for the removal of contents of receptacles, depots and of the accumulation at all places provided or appointed by it under Clause (a); and(d)arrange for recycling of the non-biodegradable garbage so collected.
