Section 5 in U.P. Plastic and Other Non-Biodegradable Garbage Regulation Act, 2000
5. Duty of owners and occupiers to collect and deposit non-biodegradable garbage etc.
- It shall be the duty of the owners and occupiers of all lands and buildings,-(a)to collect or cause to be collected from their respective land and building the non-biodegradable garbage and to deposit, or cause to be deposited, in public receptacles, depots or places provided for temporary deposit or collection of the non-biodegradable garbage by the local,authority in the time;(b)to provide separate receptacles or dustbins, other than those kept and maintained for deposit of biodegradable Garbage, of the type and in the manner prescribed by the local authority or for collection therein of all the non-biodegradable waste from such land and building and to keep such receptacles and dustbins in good condition and repair.
