Section 5 in The Delhi Plastic Bag (Manufacture, Sales and Usage) and Non-Biodegradable Garbage (Control) Act, 2000
5. Provision for placement of receptacles and places for deposit of garbage.
- It shall be the duty of the local authority, or any officer authorized by it, to-(a)place or provide or place in proper and convenient situation public receptacles depots or places for temporary deposit or collection and final disposal of non-biodegradable garbage;(b)provided adequate number of separate dustbins for temporary deposit of non-biodegradable garbage other than those kept and maintained for deposit of bio-degradable garbage;(c)provide for the timely and regular removal of contents of receptacles, deposit and of the accumulation at all places provided or appointed by it under Clause (a) of this section;(d)make adequate provisions so that the receptacles, depots, dustbins-authorised and unauthorised-referred to above do not become a source of nuisance; and(e)make adequate provisions so that the receptacles, depots, dustbins or places referred to above do not become easily approachable to stray animals.
