Section 6(7) in The Delhi Development Authority (Permission Of Residential Land And Building For Use As Nursing Homes) Regulations, 2003
(7)All the Nursing Homes will have to link up disposal of their waste with MCD/NDMC to ensure hygienic disposal by making payment of fee directly to them. To avoid chances of re-cycling of syringes, needless and plastics, the Nursing Homes will have to ensure that the same are destroyed before disposal. A certificate in this regard will have to be submitted to the local authorities at periodical intervals. No commercial activity in the form of Canteen or Restaurant will be permitted. However, catering will be allowed only for the residents of Nursing Homes.It shall be ensured that Nursing Home waste is disposed in a manner prescribed by Delhi Pollution Control Committee and also a NOC in this regard shall be furnished to respective local bodies after obtaining the same form the DPCC. It shall be further ensured that no radio active pollution occurs from the installation of the machine and necessary certificate shall also be furnished by owner in this regard from Competent Authority as decided by the Health Department/ Government.
