Section 13(i) in Goa Waste Management Corporation Act, 2016
(i)generally to secure and assist in orderly establishment and development of facilities for the management of various categories of wastes such as solid wastes, e-waste, bio-medical waste, hazardous waste and any other waste in order to develop and create clean and sustainable waste-free environment in the State of Goa by ensuring disposal of all wastes in the manner provided under the law.
