Section 6(2) in The Plastic Waste Management Rules, 2016
(2)The local body shall be responsible for setting up, operationalisation and co-ordination of the waste management system and for performing the associated functions, namely:-(a)Ensuring segregation, collection, storage, transportation, processing and disposal of plastic waste;(b)ensuring that no damage is caused to the environment during this process;(c)ensuring channelization of recyclable plastic waste fraction to recyclers;(d)ensuring processing and disposal on non-recyclable fraction of plastic waste in accordance with the guidelines issued by the Central Pollution Control Board;(e)creating awareness among all stakeholders about their responsibilities;(f)engaging civil societies or groups working with waste pickers; and(g)ensuring that open burning of plastic waste does not take place.
