Section 226(1) in Rajasthan Municipalities Act, 2009
(1)Subject to the provisions of Section 4, the Municipality shall, within the Municipal area, be responsible for implementation of the rules made by the Central Government in exercise of the powers conferred by the Environment (Protection) Act, 1986 (Central Act No. 29 of 1986) to regulate the management and handling of municipal solid wastes and for development of an infrastructure for collection, storage, transportation, processing and disposal of such solid wastes.
