Section 8(2) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
(2)Information under clause (1) above shall be accompanied by copy evidencing payment of debris disposal charges computed as per the current Schedule for disposal of debris prescribed by the Corporation :Provided, however, that where an agency has been appointed for management and handling of debris, the agency may adopt alternate modes for collection of the debris, handling and transportation charges as may be fixed by the Corporation from time to time.
