Section 13A in U.P. Plastic and Other Non-Biodegradable Garbage Regulation Act, 2000
13A. [ [Inserted by U.P. Act No. 35 of 2018, dated 7.9.2018.]
For carrying out the purposes of this Act, in any area, the State Government may, by notification, confer such powers and duties of a local authority as provided in this Act, on a body or an authority constituted by the State Government and such body or authority shall be deemed to be a local authority under this Act for such area.]
