(a)On and after the date of commencement of these bye-law, there will be a familiarization/warning period till 13th December, 2018 as per notification on Plastic carry bag by Department of Environment, Forest & Climate Change, Government of Bihar, after which, any contravention of this bye-law shall be punishable with fines as prescribed in Schedule-I for every instance of breach of this bye-law.(b)If any shopkeeper or street vendor is found providing plastic carry bags for dispensing any commodity in the jurisdiction of urban local body, the ULB shall impose a fine as specified in schedule-I for every such occurrences;(c)If any shopkeeper or street vendors sells or provides commodities in plastic carry bags or multilayered packaging or plastic sheets or like or covers made of plastic sheets which are not manufactured or labeled or marked in accordance with these bye-laws shall be liable to pay such fines as specified in schedule-I for every such occurrence;(d)Nagar Parishad Sasaram shall collect fine on the spot through the authorized official or city squad as formed under Rule 9 (b) above.
