Section 340 in The Orissa Municipal Corporation Act, 2003
340. Appointment of places for disposal and final disposal of solid wastes.
- The Corporation may, either on its own or through any other agency, cause the solid wastes to be disposed of at such place or places within or outside the Corporation area, and in such manner, as it considers suitable :Provided that no place which has not been used before the commencement of this Act for the purpose specified in this section, shall be so used, except -(i)in conformity with the provisions of law relating to development planning and land use control or any other law relating thereto for the time being in force; or(ii)in the absence of any such law, with the approval of the Government :Provided further that the solid wastes shall not be finally disposed of in any manner which the Government may think fit to disallow.
