Section 5 in The Construction and Demolition Waste Management Rules, 2016
5. Duties of service provider and their contractors.
(1)The service providers shall prepare within six months from the date of notification of these rules, a comprehensive waste management plan covering segregation, storage, collection, reuse, recycling, transportation and disposal of construction and demolition waste generated within their jurisdiction.(2)The service providers shall remove all construction and demolition waste and clean the area every day, if possible, or depending upon the duration of the work, the quantity and type of waste generated, appropriate storage and collection, a reasonable time-frame shall be worked out in consultation with the concerned local authority.(3)In case of the service providers have no logistics support to carry out the work specified in sub-rules (1) and (2) , they shall tie up with the authorized agencies for removal of construction and demolition waste and pay the relevant charges as notified by the local authority.
