Section 8 in Municipal Council Una Door-to-Door Garbage Collection and Disposal Bye-laws, 2018
8. Waste Processing Plant.
- Municipal Council/Nagar Panchayat with help of State Pollution Control Board approval needs to develop solid waste management/processing plant to make use of daily generated biodegradable waste so that it can reduce the quantity of waste being disposed at the sanitary land fill site. -(a)Municipal Council/Nagar Panchayat have to collect waste from vegetable, fruit, flower, meat, poultry and fish market on day to day basis and promote setting up of decentralised compost plant or bio-methanation plant at suitable locations in the markets or in the vicinity of markets ensuring hygienic conditions.(b)Involve communities in waste management and promotion of home composting, biogas generation, decentralised processing of waste at community level subject to control of odour and maintenance of hygienic conditions around the facility.(c)For processing of biodegradable waste Municipal Council/Nagar Panchayat have to establish waste processing plant such as composting plant-windrow compost plant, vermin composting plant, waste to energy or any other such technology by their own or with help of any other licensed company/firm/organisation on Build-operate- transfer (BOT)/ object oriented (OO) method.(d)For processing of mixed recyclable waste Municipal Council/Nagar Panchayat have to establish recycling unit such as incineration, RDF Plant or other such recycling technology by their own or with help of any other licensed company/firm /organisation on Build-operate-transfer (BOT)/ object oriented (OO) method.(e)Municipality may also send the non-biodegradable/dry waste as RDF to nearby cement factories for co-processing.
