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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Construction and Demolition Waste Management Rules, 2016

(3)In case of the service providers have no logistics support to carry out the work specified in sub-rules (1) and (2) , they shall tie up with the authorized agencies for removal of construction and demolition waste and pay the relevant charges as notified by the local authority.