Section 10(3) in The Goa Non-Biodegradable Garbage (Control) Rules, 1997
(3)Subject to the provisions contained in any other law for the time being in force, and the terms and conditions which may be imposed by a local authority, the persons responsible for management of facilities such as hospital, dispensary, clinic, laboratory, butcher shop and slaughter house, shall dispose of the biomedical/clinic waste (including other garbage generated therefrom) by the process of incineration or other safe non-incineration technology:Provided that where incineration facilities or other safe non-incineration technology are not available or economically viable to the persons responsible for the management of such facilities, the local authority, shall, in the absence of any agreement to the contrary, arrange at the cost of the persons responsible for the management of such facilities, for the removal and disposal of the biomedical/clinical waste by the process of incineration or other safe non-incineration technology.
