Section 17 in Uttarakhand Plastic and Other Non Biodegradable Garbage (Regulation of Use and Disposal) Act, 2013
17. Power to amend Schedule.
(1)Where it is expedient to do so, the State Government may, by notification in the Official Gazette, add to or omit from the Schedule any item of non-biodegradable waste and thereafter the Schedule shall be deemed to be amended accordingly.(2)Every notification under sub-section (1) shall be laid, as soon as may be, after it is issued, before the State Legislative Assembly.
