Section 4 in The Plastic Waste (Management and Handling) Rules, 2011
4. Prescribed Authority. -
The prescribed Authority means the Authority- 9 [(a) for enforcement of the provisions of these rules related to registration, manufacture and recycling shall be the State Pollution Control Board and in respect of a Union territory shall be the Pollution Control Committee;(b)for enforcement of the provisions of these rules relating to the use, collection, segregation, transportation and disposal of plastic waste, the prescribed authority shall be the municipal authority concerned.]
