Section 5 in The Municipal solid wastes (Management and handling) Rules, 2000
5. Responsibility of the State Government and the Union territory Administrations .-
-(1)The Secretary-incharge of the Department of Urban Development of the concerned State or the Union territory, as the case may be, shall have the overall responsibility for the enforcement of the provisions of these rules in the metropolitan cities.(2)The District Magistrate or the Deputy Commissioner of the concerned district shall have the overall responsibility for the enforcement of the provisions of these rules within the territorial limits of their jurisdiction.
