Section 231 in Arunachal Pradesh Municipal Act, 2007
231. Hazardous wastes.
- It shall be the duty of the Municipality, either on its own or through any other agency authorized by it in this behalf, to implement the provisions of the rules made by the Central Government in exercise of the powers conferred by the Environment ( Protection ) Act, 1986, to regulate the management and handling of hazardous wastes to the extent such rules apply to the Municipality.Chapter-XXVI State Municipal Regulatory Commission
