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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(2) in The Goa Non-Biodegradable Garbage (Control) Rules, 1997

(2)The functions of the Garbage Management Committee constituted under sub-rule (I), shall be to rendered assistance to the local authority of the area:-
(a)for selection or earmarking the places where public receptacles are to be provided for temporary deposit of garbage/waste generated from various sources in the garbage management zone;
(b)for fixation of intervals, within which the contents of receptacles, deposit and accumulation at all places, designated under rules 5 may be removed or cleared;
(c)for providing safeguards to be taken while depositing the garbage/waste in public receptacles/dustbins and its removal to dumping grounds or the places fixed for its bio-conversion, dumping, incineration or recycling;
(d)for arranging the awareness programmes to ensure reduction, re-use and recycling of garbage/waste, especially the non-biodegradable waste;
(e)for encouraging residents of the area to explore the social and economic feasibility of separation of household waste at the source for its re-use and recycling; and
(f)for devising steps to be taken for the maintenance of ecology and reduction of environmental pollution in the area.