Section 342 in The Orissa Municipal Corporation Act, 2003
342. Duty of Co-operative Housing Society, Apartment Owners' Association etc.
- It shall be the duty of the managements of Co-operative Housing Societies, Apartment Owners' Associations, residential and non-residential building complexes, educational buildings, institutional buildings, assembly buildings, business buildings, mercantile buildings, industrial buildings, storage buildings, and hazardous buildings to provide at their premises community bins or disposal bags of appropriate size as may be specified by the Corporation for temporary storage of wastes (other than recyclable wastes), hazardous wastes and bio-chemical wastes, for their subsequent collection and removal by the Corporation :Provided that a separate community bin shall be provided for the storage of recyclable wastes where door to door collection is not made.
