Section 6 in The Construction and Demolition Waste Management Rules, 2016
6. Duties of local authority.
- The local authority shall,-(1)issue detailed directions with regard to proper management of construction and demolition waste within its jurisdiction in accordance with the provisions of these rules and the local authority shall seek detailed plan or undertaking as applicable, from generator of construction and demolition waste;(2)chalk out stages, methodology and equipment, material involved in the overall activity and final clean up after completion of the construction and demolition ;(3c)seek assistance from concerned authorities for safe disposal of construction and demolition waste contaminated with industrial hazardous or toxic material or nuclear waste if any;(4)shall make arrangements and place appropriate containers for collection of waste and shall remove at regular intervals or when they are filled, either through own resources or by appointing private operators;(5)shall get the collected waste transported to appropriate sites for processing and disposal either through own resources or by appointing private operators;(6)shall give appropriate incentives to generator for salvaging, processing and or recycling preferably in-situ;(7)shall examine and sanction the waste management plan of the generators within a period of one month or from the date of approval of building plan, whichever is earlier from the date of its submission;(8)shall keep track of the generation of construction and demolition waste within its jurisdiction and establish a data base and update once in a year;(9)shall device appropriate measures in consultation with expert institutions for management of construction and demolition waste generated including processing facility and for using the recycled products in the best possible manner;(10)shall create a sustained system of information, education and communication for construction and demolition waste through collaboration with expert institutions and civil societies and also disseminate through their own website;(11)shall make provision for giving incentives for use of material made out of construction and demolition waste in the construction activity including in non-structural concrete, paving blocks, lower layers of road pavements, colony and rural roads.
