Section 230(6) in Siliguri Municipal Corporation Act, 1990
(6)The Corporation may dispose of the solid wastes in such manner as may be approved by the State Government and at such place within or outside Siliguri as it considers suitable:Provided that no place which has not been used before the commencement of this Act for the purpose of disposal of solid wastes shall be so used except in conformity with the provisions of the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act XIII of 1979).
