Section 2(23) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010
(23)"Person" means any individual who, in the case of domestic waste, would mean the head of the family and in the case of establishment would mean the owner/occupier/keeper, individually and severally and in the case of Government offices would mean the head of the office unless another officer or employee has been specifically assigned the task of housekeeping and disposal of solid waste ;
