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State of Goa - Section

Section 12 in The Goa Non-Biodegradable Garbage (Control) Rules, 1997

12. Assistance to Officers.

- The owners of and every person found in any place in respect of which an officer or employee of the local authority or the member of the Garbage Management Committee is exercising powers and carrying out duties under the Act and these rules, shall:-
(a)give such officer, employee or member all reasonable assistance to enable him to exercise those powers and carry out those duties;
(b)furnish all information relative to exercising of those powers and carrying out those duties that such officer, employee or member may reasonably require.
OrdersRead: Notification No. LS/MISC/1915/96/Part/249 dated 27th March, 2002, published in the Official Gazette (Extraordinary) under Series II, No. 52 dated 30th March, 2002.No. LS/MISC/1915/96/Part I/711. - The Government is pleased to constitute with immediate effect a Monitoring Committee for North Goa District, to monitor and regulate the implementation of the provisions of the above cited Notification, which imposes a ban on all 'non-biodegradable plastic' bags of less than 40 microns thickness. The membership of the said Committee shall be as follows:
1. Collector (North) - Chairman
2. Director/Representative of Department of Science, Technology &Environment - Member
3. Director/Representative of Directorate of MunicipalAdministration - Member
4. Director/Representative of Directorate of Panchayat - Member
5. Commissioner/Representative of Directorate of Excise - Member
6. Superintendent of Police (North) - Member
7. Chief Officer, Panaji Municipal Council - Member
8. Chief Officer, Mapusa Municipal Council - Member
9. President/Representative, Goa Small Industries Association(GSIA) - Member
10. Representative of the NGO the Goa Foundation (GF) - Member
11. Representative of the NGO the People's Movement for CivicAction (PMCA) - Member
12. Dy. Collector (South) - Convenor
The Committee shall meet at least once in three months or as often as required at the discretion of the Chairman. The Chairman shall also work out and elaborate programme of regular field inspections by the Committee members, to ensure effective enforcement of the said Notification.Read: Notification No. LS/MISC/1915/96/Part/249 dated 27th March, 2002, published in the Official Gazette (Extraordinary) under Series II, No. 52 dated 30th March, 2002.No. LS/MISC/1915/96/Part I/713. - The Government is pleased to constitute with immediate effect a Monitoring Committee for South Goa District, to monitor and regulate the implementation of the provisions of the above cited Notification, which imposes a ban on all 'non-biodegradable/plastic' bags of less than 40 microns thickness. The membership of the said Committee shall be as follows:
1. Collector (South) - Chairman
2. Director/Representative of Department of Science, Technology &Environment - Member
3. Director/Representative of Directorate of MunicipalAdministration - Member
4. Director/Representative of Directorate of Panchayat - Member
5. Commissioner/Representative of Directorate of Excise - Member
6. Superintendent of Police (North) - Member
7. Chief Officer, Panaji Municipal Council - Member
8. Chief Officer, Mapusa Municipal Council - Member
9. President/Representative, Goa Small Industries Association(GSIA) - Member
10. Representative of the NGO the Goa Foundation (GF) - Member
11. Representative of the NGO the People's Movement for CivicAction (PMCA) - Member
12. Dy. Collector (South) - Convenor
The Committee shall meet at least once in three months or as often as required at the discretion of the Chairman. The Chairman shall also work out an elaborate programme of regular field inspections by the Committee members, to ensure effective enforcement of the said Notification.No. LS/MISC/1915/96/Part II/675. - The Government is pleased to constitute a Flying Squad for special enforcement drives under the Goa Non-Biodegradable Garbage (Control) Act, 96 as well as the Goa Prohibition of Smoking and Spitting Act, 97 with immediate effect. The members of the Squad shall be as under:
1. Shri Suresh Narulkar, Jt. Mamlatdar II - Convenor
2. Shri Ram Asare, PSI - Member
3. Shri Mathew Pereira - Member
4. Representative of Department of Science, Technology & Environment (DSTE) - Member
5. Representative of People's Movement for Civic Action (PMCA) - Member
6. Representative of Goa Small Industries Association (GSIA) - Member
7. Representative of National Organization for Tobacco Eradication (NOTE-GOA) - Member
The squad shall undertake periodic special 'drives/raids' to enforce the provisions of the said Acts and take necessary action against the violators as and when required, but atleast twice a month.The action taken through the squad shall be in addition to the normal enforcement, activity which shall continue unabated.No. LS/MISC/1915/96/Part II/676. - The Government is pleased to constitute a Flying Squad for special enforcement drives under the Goa Non-Biodegradable Garbage (Control) Act, 96 as well as the Goa Prohibition of Smoking and Spitting Act, 97 with immediate effect. The members of the Squad shall be as under:
1. Shri S. P. Pilarnekar, Mamlatdar-in-Collectorate - Convenor
2. Shri Suraj Halankar, PSI - Member
3. Shri Mathew Pereira - Member
4. Representative of Department of Science, Technology & Environment (DSTE) - Member
5. Representative of People's Movement for Civic Action (PMCA) - Member
6. Representative of Goa Small Industries Association (GSIA) - Member
7. Representative of National Organization for Tobacco Eradication (NOTE-GOA) - Member
The squad shall undertake periodic special 'drives/raids' to enforce the provisions of the said Acts and take necessary action against the violators as and when required, but atleast twice a month.The action taken through the squad shall be in addition to the normal enforcement activity which shall continue unabated.NotificationsLS/Misc/1915/96/Part/1309. - In exercise of the powers conferred by sub-section (3) of section 1 of the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Goa Act 5 of 1997) (hereinafter called the said Act), the Government of Goa hereby appoints the 1st day of January, 1998 as the date on which the said Act shall come into force in the areas falling within the jurisdiction of all the Municipal Councils in the State of Goa and all Panchayats located in the Talukas of Bardez, Salcete and Tiswadi of the State of Goa.LS/Misc/1915/96/Part/1308. - In exercise of the powers conferred by sub-section (2) of rule 1 of the Goa Non-Biodegradable Garbage (Control) Rules, 1997 (hereinafter called the "said Rules"), the Government of Goa hereby appoints the 1st day of January, 1998 as the date on which the said Rules shall come into force in all the areas falling within the jurisdiction of all the Municipal Councils in the State of Goa and all Panchayats located in the talukas of Bardez, Salcete and Tiswadi of the State of Goa.LS/Misc/1915/96/Part/859. - In exercise of the powers conferred by sub-section (1) of section 11 of the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Goa Act 5 of 1997) (hereinafter called the 'said Act'), the Government of Goa hereby authorises the Chief Officers, Municipal Engineers, Sanitary Inspectors and Municipal Inspectors of all the Municipal Councils in the State of Goa and Panchayat Secretaries of the Panchayats located in the talukas of Bardez, Tiswadi and Salcete, for the purpose of the said sub-section (1) of section 11 of the said Act, with immediate effect.LS/Misc/1915/96/Part/249. - In pursuance of clause (h) of section 7 of the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Goa Act 5 of 1997) and in super session of the Government Notification No. LS/MISC//1915/96/Part/229 dated 27th March, 2001, published in the Official Gazette, Series I No. 05 dated 3rd May, 2001, the Government of Goa hereby directs the manufacturers manufacturing, and distributors and other persons handling, carry bags of non-biodegradable material, such as plastic, including those persons who import such bags from outside the State of Goa, that such carry bags shall not be of a thickness of less than 40 microns.This Notification shall come into force with effect from 1st July, 2002.Read: Government Notification No. LS/MISC/1915/96/Part/859 dated 21-12-2001 published in the Official Gazette, Series II No. 38 dated 26-12-2001.LS/MISC/1915/96/Part/250. - In exercise of the powers conferred by sub-section (1) of section 11 of the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Goa Act 5 of 1997) (hereinafter called the 'said Act'), the Government of Goa hereby authorizes the Collectors, Deputy Collectors, Excise Inspectors, Police Sub-Inspectors and Panchayat Secretaries of the Panchayats located in the talukas of Pernem, Bicholim, Satari, Ponda, Mormugao, Sanguem, Quepem and Canacona, Goa, for the purposes of said sub-section (1) of section 11 of the said Act, within their respective jurisdictions with effect from 1st July, 2002.Read: Government Notification No. LS/MISC/1915/96/Part/1309 dated 31-12-1997 published in the Official Gazette, Series I No. 41 dated 8-1-1998.LS/MISC/1915/96/Part/251. - In exercise of the powers conferred by sub-section (3) of section 1 of the Goa Non-Biodegradable Garbage (Control) Act, 1996 (Goa Act 5 of 1997) (hereinafter called the 'said Act'), the Government of Goa hereby appoints the 1st day of July, 2002 as the date on which the provisions of the said Act shall come into force in the areas falling within the jurisdiction of all the remaining Panchayats of the State of Goa, to which the said Act was not extended earlier.Read: Government Notification No. LS/MISC/1915/96/Part/1308 dated 31-12-1997 published in the Official Gazette, Series I No. 41 dated 8-1-1998.LS/MISC/1915/96/Part/252. - In exercise of the powers conferred by sub-rule (2) of rule 1 of the Goa Non-Biodegradable Garbage (Control) Act, 1997 (hereinafter called the 'said Rules'), the Government of Goa hereby appoints the 1st day of July, 2002 as the date on which the provisions of the said Rules shall come into force in the areas falling within the jurisdiction of all the remaining Panchayats of the State of Goa, to which the said Act was not extended earlier.Read: 1. Government Notification No. LS/Misc/1915/96/Part/859 dated 21-12-2001.