Section 15 in Uttarakhand Plastic and Other Non Biodegradable Garbage (Regulation of Use and Disposal) Act, 2013
15. Registration.
(1)Every operator of Waste Godowns will obtain registration from concerning local bodies including Gram Panchayats for storage of any type of non-biodegradable garbage as per provisions of rules made on this behalf.(2)All agencies entrusted for cleaning and collection of non-biodegradable garbage as registered under sub-section (1) will disclose the identity and responsibilities of each rag picker and other labour engaged in cleaning, collection, storage and management of garbage and no person below the age of fourteen would be engaged in the aforesaid activities.(3)No registered waste godown or labour involved in cleaning, segregating or otherwise disposing any garbage, whether biodegradable or otherwise will be prosecuted in any way for storing, collecting, sale or purchase of collected garbage for the purpose of recycling or composting or transport to bigger collection and recycling centers :Provided that all such transportation should be done in closed wagons or containers.(4)All registered godowns and local bodies will provide modern cleaning equipments, shoes, gloves, aprons and other safety measures to their registered labour involved in cleaning and collection of garbage.Chapter-VI Miscellaneous
