Section 4 in U.P. Plastic and Other Non-Biodegradable Garbage Regulation Act, 2000
4. Provision for placement of receptacles and places for deposit of non-biodegradable garbage.
- It shall be the duty of the local authority or any officer authorized by it, in this behalf to, -(a)place or provide at proper and convenient situation public receptacles, depots or places for temporary deposit or collection of non-biodegradable garbage;(b)provide separate dustbins for temporary deposit of non-biodegradable garbage other than those kept and maintained for deposit of biodegradable garbage;(c)provide for the removal of contents of receptacles, depots and of the accumulation at all places provided or appointed by it under clause (a) of this section; and(d)arranges for recycling of the non-biodegradable garbage collected.
