Section 4 in The Sikkim Non-Biodegradable Garbage (Control) Act, 1997
4. Provision for placement of receptacles and places for deposit of non-biodegradable garbage.
- It shall be the duty of the local authority, or any officer authorized by it, to -(a)place or provide or place in proper and convenient situation public receptacle, depots or places for temporary deposit or collection of non-biodegradable garbage;(b)provide separate dustbins for temporary deposit of non-bio degradable garbage other than those kept and maintained For deposit of bio-degradable garbage;(c)provide for the removal of contents of receptacles, deposit and of the accumulation at all places provided or appointed by it under clause (a) of this section; and(d)arrange for recycling of the non-biodegradable garbage collected under this Act.
