Section 2 in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
2. Definitions.
- (A) In these bye-laws unless the context otherwise requires, -(1)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);(2)"Bio-degradable substance" means the solid waste like food, fruits, vegetables, wastes from slaughter house, meat, fish, fruit and vegetable markets that can be degraded by micro-organisms;(3)"Bio-medical Waste" means the waste as defined in the Bio-Medical Waste (Management and Handling) Rules, 1998;(4)"Bio-medical Waste Rules" means the Bio-medical Waste (Management and Handling) Rules, 1998, framed under the Environment Protection Act, 1986 (No. 29 of 1986);(5)"Building" shall means the same as defined in sub-section (7) of Section 5 in the Act;(6)"Collection" means door-to-door and other system(s) set by the Corporation for collection of waste from the source in a prescribed manner at prescribed periods of time;(7)"Commissioner" shall means the same as defined in sub-section (11) of Section 5 in the Act;(8)"Corporation" shall mean the same as defined in sub-section (13) of Section 5 in the Act;(9)"Debris" means the rubble generated during construction or demolition of buildings or part of the building;(10)"Disposal" means the act of disposing off the waste generated in the house or establishment;(11)"Drain" shall mean the same as defined in sub-section (20) of Section 5 in the Act;(12)"Establishment" means any shop, transporter, mall, restaurant, lodging house, hotel, office, function halls (including open lawns used for organizing events), hostels, educational institutions, hospitals, and any other unit that generates solid waste in the course of its routine functioning;(13)"Generator of debris" means the person or establishment who owns the building under construction or the building under demolition that is generating the debris;(14)"Generator of waste" means a person or an establishment which generates waste of one or more categories described in Schedule I;(15)"Government Order" unless specified to mean otherwise, would refer to the current order issued by the State Government under Section 133-B of the Act; ,(16)"Health Officer" means the officer so designated in (name of the city ............................) Municipal Corporation ;(17)"Household" means to dwelling units, irrespective of whether they are independent units or clustered as a colony, condominium or residential complex, and it includes any internal road or other open space forming part of the dwelling unit or the colony;(18)"Industrial waste" means the waste generated by any factory or workshop in the course of its production process.Explanation. - The municipal solid waste described in Schedule I generated by a factory or workshop will not be construed as industrial waste;(19)"Inspector" means an officer of (Name of the city.......................) Municipal Corporation who is so appointed or to any officer, employee specifically assigned, by the Commissioner, the task of inspection of solid waste management practices for enforcement of the provisions contained in these bye-laws in (Name of the city...........) area;(20)"Littering" means the act of dumping garbage in bulk or in isolated bits as paper, empty pouches, empty cigarette packets, match-boxes, polythene, fruit peels or any other material in places other than inside the designated public garbage bin placed for the purpose.Explanation. - Throwing waste towards a public garbage bin so that it falls, intentionally or unintentionally outside the bin, will be construed as littering;(21)"Mohalla Samiti" means the Committee formed in accordance with Section 48-B of the Act and the rules made thereunder;(22)"Municipal Solid Waste" means the waste as defined in Municipal Solid Wastes (Management and Handling) Rules, 2000 framed under the Environment (Protection) Act, 1986 (No. 29 of 1986);(23)"Person" means any individual who, in the case of domestic waste, would mean the head of the family and in the case of establishment would mean the owner/occupier/keeper, individually and severally and in the case of Government offices would mean the head of the office unless another officer or employee has been specifically assigned the task of housekeeping and disposal of solid waste ;(24)"Public Place" shall mean the same as defined in sub-section (47) of Section 5 in the Act;(25)"Recyclable Waste" means such material that can be used for recycling as defined in Municipal Solid Wastes (Management and Handling) Rules, 2000 framed under the Environment Protection Act, 1986 (No. 29 of 1986);(26)"Segregation" means the act as defined in Municipal Solid Wastes (Management and Handling) Rules, 2000 framed under the Environment Protection Act, 1986 (No. 29 of 1986);(27)"Source" means the point at house or in any establishment at which waste is ready to be disposed off;(28)"Storage" means the practice of storage as defined in Municipal Solid Wastes (Management and Handling) Rules, 2000 framed under the Environment Protection Act, 1986 (No. 29 of 1986);(29)"Street" shall mean the same as defined in sub-section (55) of Section 5 in the Act;(30)"Waste" means any or all kinds of solid waste described in bye-law 7 and/or Schedule I and shall include, if the context so demands, rubbish and offensive matter;(31)"Ward Samiti" means the Committee formed in terms of section 48-A of the Act and the rules made thereunder;(32)"Waste Collector" means the man or woman or agency appointed by the Corporation to collect waste at source;(B)Words and terms not defined here shall have the same meaning as in the Act.
