Section 4(4) in The Construction and Demolition Waste Management Rules, 2016
(4)Every waste generator shall keep the construction and demolition waste within the premise or get the waste deposited at collection center so made by the local body or handover it to the authorized processing facilities of construction and demolition waste; and ensure that there is no littering or deposition of construction and demolition waste so as to prevent obstruction to the traffic or the public or drains.
