226. Duty of Municipality in respect of solid wastes management and handling.
(1)Subject to the provisions of Section 4, the Municipality shall, within the Municipal area, be responsible for implementation of the rules made by the Central Government in exercise of the powers conferred by the Environment (Protection) Act, 1986 (Central Act No. 29 of 1986) to regulate the management and handling of municipal solid wastes and for development of an infrastructure for collection, storage, transportation, processing and disposal of such solid wastes.(2)Subject to the provisions of Section 4, the Municipality shall, either on its own or through any other agency authorized by it in this behalf,(a)organize collection of municipal solid wastes through any of the methods, like community bin collection (central bin), house-to house collection, and collection on regular pre-informed times and schedules,(b)devise collection of wastes from slums and squatter areas and other localities including hotels, restaurants, office complexes and commercial areas,(c)remove at regular intervals all solid wastes so collected under clause (a) and clause (b) for disposal on daily basis, and(d)arrange for making use of biodegradable wastes from slaughter houses, meat and fish markets, and fruits and vegetable markets in an environmentally acceptable manner.
