Section 296 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
296. material, disposable products through awareness programs and provision of incentives.
Penalties for contravention of waste management.- (1) Whosoevercontravenes or fails to comply with any of the provisions of the Waste Management rulesor bye-laws shall be punished with a fine of not more than rupees two lakhs asdetermined by such applicable rules or byelaws.(2)The Corporation shall also take appropriate action including theimposition of penalties initiation of disciplinary action against those employeeswho fail to discharge their functions in accordance with the Act or through any
