Section 6 in Uttarakhand Plastic and Other Non Biodegradable Garbage (Regulation of Use and Disposal) Act, 2013
6. Provision for placement of receptacles and places for deposit of non- biodegradable garbage.
- It shall be the duty of the local authority, or any officer authorized by it, to-(a)place or provide in proper and convenient situation public receptacles, or places for temporary deposit or collection of non-biodegradable garbage;(b)provide separate dust bins for temporary deposit of non-biodegradable garbage other than those kept and maintained for deposit of bio-degradable garbage;(c)provide for the removal of contents of receptacles, deposit and of the accumulation at all places provided under clause (a) of this section;(d)arrange for recycling of the non-biodegradable garbage collected under this Act;(e)all such receptacles should have the facility to be closed from the upper side facing the sky.
