Section 336 in The Orissa Municipal Corporation Act, 2003
336. Duty of corporation in respect of solid wastes management and handling.
- The Corporations shall, within the Corporation area be responsible for implementation of the rules made by the Central Government in exercise of the powers conferred by the Environment (Protection) Act, 1986, to regulate the management and handling of solid wastes and for development of any infrastructure for collection, storage, transportations, processing and disposal of such solid wastes.
