Section 337 in The Orissa Municipal Corporation Act, 2003
337. Entrustment of management and handling of solid waste billing and collection of charge.
- Notwithstanding anything contained elsewhere in this Act, for the purposes of management and handling of solid wastes and for handling of solid wastes development of infrastructure, if any, for collection, storage, transportation, processing and disposal of such solid wastes, a charge shall be levied and payment thereof shall be made, at such rate as the Corporation may fix from time to time :Provided that the charge as aforesaid shall, as far as practicable, be such as shall cover the costs on account of management and handling of solid wastes and development of infrastructure, if any, and also for the costs of debt-servicing, depreciation of plant and machinery, and other charges, if any :Provided further that the Commissioner may, with the prior approval of the Standing Committee, entrust development of infrastructure for collection, storage, transportation, processing and disposal of solid wastes and the work of management and handling of solid wastes and of building and collection of the charges as aforesaid to any agency under any law for the time being in force or to any other agency.
