Section 4 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
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 authorised by it, to -(a)place or provide or place in proper and convenient situation public receptacles, deposit or places for temporary deposit or collection of non-biodegradable garbage;(b)provide separate dust bins for temporary deposit of non-biodegradable garbage other than those kept and maintained for deposit of bio-degradable garbage;(c)provide for the removal of contents of receptacles, deposit and of the accumulation at all places provided or appointed by it under clause (a) of this section; and(d)arrange for recycling of the non-biodegradable garbage collected under this Act.
