Section 226 in Arunachal Pradesh Municipal Act, 2007
226. Duty of owners and occupiers of premises to store solid wastes at source of generation.
- It shall be the duty of the owners and the occupiers of all lands and buildings in the municipal area-(a)to have the premises swept and cleaned on a regular basis,(b)to provide for separate receptacles or disposal bags for the storage of-(i)organic and bio- degradable wastes,(ii)recyclable or non- biogradable wastes, and(iii)domestic hazardous wastes,So as to ensure that these different types of wastes do not get mixed,(c)to keep such receptacles in good condition and order, and(d)to cause all such wastes, including rubbish, offensive matter, filth, trade refuse, carcasses of dead animals, excrementitious matters, bio-medical wastes and other polluted and obnoxious matters to be collected from their respective premises and to be deposited in community bins or receptacles at such times and in such places as the Municipal Executive Officer may, be notice, specify.
