Section 345 in The Orissa Municipal Corporation Act, 2003
345. Bio-medical wastes or hazardous wastes.
- It shall be the duty of the Corporation either on its own or through any other agency authorized by it in this behalf, to implement the provisions of the rules made by the Central Government in exercise of the powers conferred by the Environment (Protection) Act, 1986 to regulate the management and handling of biomedical wastes or hazardous wastes to the extent such rules apply to the Corporation.
