Section 8(1) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
(1)The generator of debris shall, at least twenty-four hours before generating debris, inform in writing or any other prescribed mode, the designated person indicating the approximate time and quantity of debris expected to be generated and requesting for its disposal.Explanation. - If an agency has been appointed by the Corporation for collection and disposal of debris, the term 'designated person' refers to the person manning the Call Centre of Helpline set up by an agency for the purpose of collecting and recording such information from the citizens for disposal of debris. In all other cases, it shall refer to the Inspector.
