The Chhattisgarh Plastic and Other Non Biodegradable Material (Regulation of Use and Disposal) Act, 2020.

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(9 t$ qF qI q-q-iT t {{,ft +q ci-qTRn opi-znat S
s.r6rr d fuq fu,fr Hqrq {errfi=q qrfun-ft grcr frtra
scnn d Gilq tfu t (fu-orq +q rrRra 6$_o_qi oiqfl o-{i d frq rS r* Gil{ Gr-ji[Fd) 
-Grcil-_Grcr.r
,frcifi rrE{zozo 456 (e)
8.
@"trt qI ozr{t qfts} of qcxeil o-{ql Gil-i N
@^ff eir.q o.aqT tffi di 3r-.=fr Rerft fr rslt C-q
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ft(; qr
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o-rd o\ fu-s dffi t fuqr qrn t sT {s
' sTBfrqq d A-e fi qrqtrrq qr s-trd eifl.fd qqlq
Tq Frq+i qI gq1 sTBfr'qq d 3ffiT dt-fi-f,, e-{-q
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cnBhqq qr {fld or<t'rd q-{rq q-q iflqi A erfi-{
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Hrlrrfir znr fq{drfl o-d or sflS grq oxut d,
rrflrft d-i ofr{ tG sqw oTms, qS, (flilq
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ei e-dqT r
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sq-qxl (r) d Gr+rd E-.ql d fu46-{ A fr\ sqcl
sq-qrgt fr rrer-ffi qfrfl oi {flft rrarrar tTr Gila frxfr
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qffi sr{u-d d qrffo-R A ereftq a-cilpt Ai oil-{
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q,
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et EqTr fr,
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qk ot$ eiffi t ril e-d6 qk, ail t-€ erq{rgT frrt
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11.

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(3) q-6i ftt{ft Gill-<IEI or s.q-t-+o BtT-EIr{t (r) d Grfl.ff,
qsFrt fuq- qI go--r d, a-dt" oTftgffi, Eu-s qfu-qr
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frrfl qrt 
r
(2) vt'q ITRFT, FH GTfufuqq + q$-{ GTqi qrEruT o-t
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d-nl fu gs eiBF-qq d q.'qi"s{ d ftri sfrd qq-$
oeil s+ gtr oTBF--qq d effi-q W prfudq\ gq E-dq\
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ftrn Hri d qq_qio, qprrqfuq, {--q frqrq-wT d qrqa
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{erT+q qlfu-fi-{ur d frrfi GTBf,lft sT Grar o-d-flt qr {r.'rl
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efts{E rrqrd, frrio r s rr{ z ozo 466 (17)
CHHATTISGARH ACT
(No. 7 of 2020)
THE CHHATTTSGARH PTASTIC AND OTHER NON BTODEGRADABLE MATERIAL
(REGUTAT|ON OF USE AND D|SPOSAT) ACT, 2020.
INDEX
CHAPTER.I
Preliminary
Sections Particulars
L. Short title, extent and commencement.
2. Definitions.
CHAPTER.II
Restriction or Prohibition on use of non.biodegradable material
3. Restriction or prohibition of certain things manufactured from non-
biodegradable material.
4. Prohibition on open littering of biodegradable and non-biodegradable
. material.
5. Restriction on burning of non- biodegradable garbage.
CHAPTER-III
Management of non-biodegradable garbage
A. Provision for placement of litter bins.
7. Duty of owners and occupiers to collect and deposit non-biodegradable
. garbage.
8. Power and responsibility of Local Authority or Competent Authority.
9. Power of entry and inspection.
CHAPTER.IV
Penalties and Punishments
10. Penalties.
1L. Offence by companies.
12. Offences to be tried summarily.

,,
, Q{i{ IEE$ 2o2o
CHHATTISGARH ACT
(No.7 of 2020)
TriE CHHATTISGARH PIASTIC AND OTHER NON BTODEGRADABTE MATERIAL (REGUIAT|ON OF USE
AND DTSPOSAL) ACT, 2020.
UIHEREAS Article 48A of the Constitution enjoins upon the State to endeavour to protect and
i:'nprove the environment;
AtiD Vy'HEREAS Article 51A of the Constitution of lndia, imposes duty on every citizen of lndia
ic f.rrotect and inrprove the natural environment;
AND WHERE.AS clause (3) of Article 246 of the Constitution of lndia, empowers the State
Go,.rernment to make laws with respect to matters related to Public health and Sanitation;
AI'JD WHEBEAS it is felt that the existing legislation is not adequate in controlling and
preirenting poilution caused due to presence of non-biodegradable material in the State of
Chtrattisgarh;
.AND WHEREAS it is considered necessary to control and prevent throwing or disposing of non-
biodegradable material/ garbage in public drains, roads and public place in the State of Chhattisgarh
ar:d ;'egulate-matters -connected therewith or incidental thereto;
I'Jow THEREF0RE, it is expedient to take immediate action with respect to framing of laws for
ihe abcve purpcse;
Be it enacted by the Chhattisgarh Legislature in the Seventy first Year of the Republic of
india, as follows:-
CHAPTER-I
PRELIMINARY
1. (U This Act may be called the Chhattisgarh Plastic Short title, extent and
, ancl Other Non Biodegradable Material Gommencement'
iRegulation of Use and Disposall AcI,2O2O.
(2') it rf,rit extend to the whole State of ChhatUsgarh.
(3) lt shali come into force with effect from the date
of its publication in the Official Gazette.
,:
2. tll ln this Act, unless the context otherwise Definitions.
requires,-
466 (re)
(a) "Bio-Degradable Material" means any
466 (20) , fui6 tsq$2020
(c)
organic material that can be degraded by
micro-organisms into simpler stable
compounds;
(b) "Competent Authority" means any authority,
officer or person appointed by the State
Government, by notification, for enforcement
of any of the provisions of this Act ;
"Domestic Hazardous Waste" means any
material generated at the household level
that would adversely affect the public at large
or likely spread the infection of any disease
and includes discarded paint drums, pesticide
cans, CFL bulbs, tube lights, expired
medicines, broken mercury thermometers,
used batteries, used needles and syringes and
contaminated ga uge etc.;
"Environment" means same as provided in
the Environnrent (Protection) Act, 1985 (No.
29 of 1985);
(e) "Establishment" means a shop, commercial
establishment, residential hotel, malls,
restaurant, eating house, offices and
premises of private organization, wedding
and social venues, theatre or other place of
public amusernent or entertainment and
includes such other estab!ishment of like
nature and any other establishment that the
government may prescribe;
ifi "House Gully" means a passage or strip of
land constructed. set apart or utilized for the
purpose of serving as or carrying a drain or
affording access to the latrine, urinal,
cesspool or other receptacle for filth or other
polluted matter;
{gi "Local Authority" or "Locat Body" means and
initudes tfre Municipai Corporation, Nagar
Nigam, a Municipal Council, Nagar Palika,
Nagar palika parishad, Municipal Board,
Nagar Panchayat, Cantonment Board, Zila
(d)
Edgrcrrqw*,frqis rsqgzozo 466 (21)
Parishad/ Zila panchayat, Gram panchayat,
Census Towns, notified area and industrial
townships with whatever name they are
called in the State;
th) "Manufacturer,' means and includes a
person or unit or agency engaged in the
production of non-biodegradable material or
items made of non-biodegradable material
including packaging/re-packaging or
iabeling/re-labeling of goodsfood items
using non-biodegrada ble material;
(i) "Market" includes any place where persons
assemble for sale/purchase or barter of meat,
fish, fruits, vegetables, food or any other
articles for human use or consumption with
or without the consent of the owner of such
place, notwithstanding that there may be no
common :.egulation for the concourse of the
buyers and the sellers and whether or not
any control is exercised over the business of,
oi' the person frequenting the market by the
owfler of the place or by any other persons;
U) "Non-Biodegradable Garbage" means the
waste or garbage of non-biodegradable
material;
{k} "Non-Biodegradable Material" means any
material which cannot be decomposed or
degraded by action of micro-organisms,
sunlight or other natural actions into simpler
compounds which includes goods made or
manufactured from Polyethylene, Nylon or
other plastic substances such as poly-vinyl-
chloride (P.V.C.), poly-propylene and poly-
sty:'ene, terephthalate, polyurethane,
polycarbonate etc. and other non-
biodegradable materials as specified in the
Schedule appended to this AcU
(l) "occupier" means and includes,-
any person who is in any actual
physical possession or constructive
(i)
466 (221 BffitTrnrirsr[d, ftri+ rev{ zozo
possession of any land or building;
any person who for the time being is
paying or is liable to pay to the owner
the rent or any portion of the rent of
the land building in respect of which
such rent is paid or is payable;
an owner in occupation of or
otherwise using his land or building;
a rent free tenant of any land or
building; and
any person who is liable to pay to the
owner damages for the use and
occupation of any land or building;
(m) "Owner" includes:-
any person who owns any land or
building;
a person who for the time being is
receiving or is entitled to receive, the
rent of any land or building, whether
on his own account or of other
person or as an agent, trustee,
guardian or receiver for any other
person or who should so receive the
rent or be entitled to receive it, if the
land or building or part thereof were
let to a tenanu
a person who owns any commercial,
official or industrial space including
restaurants, hotels, malls, complexes,
factories, offices and premises of
private organizations, wedding and
social venues, etc; and
lndian railways and mines;
(ii)
{ iii)
(iv)
(v)
(i)
(ii)
(iii)
{iv)
(n)
(o)
"Place" means any land, building or industrial
space or part of a building and inclqdes the
garden, ground and out-houses, if ?try,
pertaining to a building or part of a building;
"Prescribed" means prescribed by rules
made-under this Act;
"Public Place" means: (i) any place which is
open to use for enjoyment of the public and
(p)
strFr€ rtqrd, fr{isi I s n{ 202 o 466 123)
(q)
ineludes a road, street, market, house-gully
' or way, whether a thoroughfare or not; (ii)
Ianding place to which public are granted
access or have a right to resort or over which
they have a right to pass; and (iii) any barren
open space (private or government land);
"Segregation" means sorting and separate
storage of various components of solid waste
namely biodegradable wastes including
agricultural and diary waste, non-
biodegradable wastes including recyclable
waste, non-recyclable combustible waste,
sanitary waste and non-recyclable inert
waste, domestic hazandous wastes and
construction and demolition waste;
"Shop" means any premises where goods are
sold, either by retail or wholesale or both or
where services are rendered to customers,
and includes an office, a store room, godown,
warehouse or work place whether in the
same premises or otherwise used in
connection with such trade or business
including any e-commerce company
rendering services in the State;
"Standards" mean standards specified by the
Government, through rules and notification,
under this Act or the standards prescribed
under the Environment (Protection) Act, 1986
(No. 29 of 1985) or rules and notifications
issued thereunder;
"State Government" means the Government
of Chhattisgarh;
"street Vendor" means a person engageU in
vending of articles, goods, wares, food items
or merchandise of everyday use or offering
services to the general public, in a street,
lane, sidewalk, footpath, pavement, public
park or any other public place or private area,
from a temporary built-up structure.or by
moving from place to place and includes
(r)
is)
(t)
(u)
466 124) Bdv{B rr-dqd, Q-ri-o r s E$ z 02 o
hawker, peddler, squatter and all other
synonymous terms which may be local or
region specific;
(vi "Transportation" means conveyance of solid
wa:te including Non-Biodegradable material,
either treated, partly treated or untreated
from one place to another, in an
environmentally sound manner through
specially designed and covered transport
system so as to prevent foul odour, littering
and unsightly conditions;
(w) "Vehicle" shall have the same meaning as
defined under the Motor Vehicles Act, 19gg;
(x) "Wetlands" nieans an area of marsh, fen,
peat land or water; whether natural or
artificial, permanent or temporary, with
water that is static or flowing, fresh, brackish
or salt, but does not include river channels,
paddy fields, human-made water
bodies/tanki specifically constructed for
drinking water purposes and structures
specifically constructed for aquaculture,
recreation and irrigation purposes.
(2) Words and expressions used herein but not
defined shall have the same meaning as
respectively assigned to them under the
Environment (Protection) Act, 1985 (No. 29 of
1986) and Rules and notifications issued
thereunder.
- CHAPTER-II
Restriction or prohibition on use of non- biodegradable material
Restriction or prohibition 3.
on certain things
manufactured from non-
biodegradable material.
(1) The State Government may, by notification in the Official Gazette,
restrict, prohibit, regulate or manage the use, manufacture, sale,
purchase, storage, distribution of non-biodegradable material
within the State.
l
Bi#qrr6{snrd, ftqio I E q$ 2o2o 466 (2sl
(2)
{1}r+.
{21
The State Government may, by general or special order, impose
conditions on manufacturers, distributors and other persons who
produce or handie Non-Biodegradable Material, with respect to the
type, size, weight, thickness, labelling and composition of packaging
wiih respect to its manufacture, use and disposal including
stanCards or norms for material degradability and re-ryclability.
No person, by himself or through another, shall knowingly or
otherwise. throw or cause to be thrown, in any drain, ventilation
shaft, pipe and fittings, connected with the public drainage work,
canals, ponds, streams, river or Wetland, any Non-Biodegradable
Material or Any Biodegradable Material by placing in a Non-
Eiodegradable bag or container
No pe:"son shall, knowingly or otherwise dispose-off, save as
prescribed, any Bio-degradable or trlon-Biodegradable Garbage or
Dornestic Hazardous Waste in any Public Place, unless-
Prohibition on open
littering of
biodegradable and non-
biodegradable material.
the material is placed in a litter bins in segregated form
namelv ncn-biodegradable, biodegradable and domestic
hazardous waste ; or
(bl the material is deposited in a location designated by a Local
Authority having jurisdiction on an area for the disposal of
such material.
No person shall burn any Non-Biodegradable Garbage. Restriction on burning of
non-biodegradable
garbage.
CHAPTER.III
Management of non-biodegradable garbage/material
It sha!l be the duty of the Local nuthority, or any officer nominated Provision for ptacement
by it, to,- of litter bins.
place or provide in proper and convenient situation public
receptacles, or places for temporary deposit or collection of
non-biodegradable garbage;
provide separate litter bins in public places for temporary and
segregatecl deposit of non-blodegradable, biodegradable and
dorneitic hazardous waste other than those kept and
maintaineC for deposit of bio-degradable garbage;
provide for the removal of contents of litter bins, deposit and
(a)
5.
6.
(a!
(b)
(c)
466 (261 ,fr-{i6 t8F{2020
accumulation at all places provided under clause (a) of this
section;
arrange for recycling and environmentally safe scientific
disposal of the Non-Biodegradable Material/Garbage
collected under this Act;
all such receptacles shall have the facility to be closed from all
sides.
It shali be the duty of the Owners and Occupiers of all lands and
buildings:-
{a} to coliect or to cause to be collected from their respective
iand and buildings the Non-Biodegradable Garbage and to
deposit, or cause to be deposited, in public receptacles or
places provided for temporary deposit or collection of the
Non-Biodegradable Garbage by the Local Authority in the
area ;
(b) to provide separate receptacles or litter bins (other than those
kept and maintained for deposit of bio-degradable garbage) of
the type and in the rnanner prescribed by any Competent
/\uthority for collection therein of all the non-biodegradable
waste from such land and building and to keep such
receptacles or'litter bins in good condition and repair.
The Local Authority or the Competent Authority may, after giving
notice in writing to the Owner or Occupier of any land, building or
Vehicle, which has become a place of unauthorized stacking or
deposit of non-biodegradable or biodegradable material, which is
iikeiy to cause a nuisance or is likely to injure the drainage and
ie*age system or is likeiy to be hazardous to life and health,
remove or cause to be removed the garbage or material so stacked
or ccilected, or take such steps as it may think necessary, and
dispose of the said garbage or material at the cost of such person in
the manner as provided under the rules made under this Act.
{1} Subject to the provisions of this section, any person empowered by
the State Government, by notification in the Official Gazette, shall
have a right to enter, at all reasonable times with such assistance as
he considers necessary, any place for the purpose of, -
(i) performing any of the functions entrusted to him by the
State Governmenu or
(i0 deteimining whether, and if so, in what manner, any such
functions are to be performed, or whether any provisions of
(d)
(e)
Duty of owners and
occupiers to collect and
deposit non-
biodegradable garbage.
Power and responsibility
of Local Authority or
Competent Authority.
Power of entry and
inspection.
?
8.
9.
Effisrrq rtqq?, fr-{is I 8 q$ 2o2o 466 (27)
{2}
t3I
this Act or the rules made thereunder, or any notice, order
or direction served, made or, given under this Act, is being,
or has been, complied with; or
(iii) examining any record, register, document or any other
material object, or for conducting a search of any building
or vehicle in which he has reason to believe that an offence
under this Act or the rules made thereunder has been, or is
being, or is about to be committed, and for seizing such
record, register, document or other material object if he has
reason to believe that it may furnish evidence of the
commission of an offence punishable under this Act or the
rules made thereunder.
Every person handling any non-biodegradable material, shall be
bound to render all assistance to the person empowered under sub-
section (1) for carrying out the functions under that sub-section,
and if he fails to do so without any reasonable cause or excuse, he
shall be iiable to be punished as per the provisions of this Act.
The provisions of the Code of Criminal Procedure, 1973 (No. 2 of
1974}, shall, so far as may be, apply to any search or seizure under
this section as they apply to any search or seizure made under the
authority of a warrant issued under Section 94 (1) of the said code.
{4) Any non-biodegradable material or non-biodegradable garbage
seized under the provisions of this section, shall be disposed of as
may be prescribed.
CHAPTER.IV
Penalties and Punishments
Whosoever contravenes Section 3,4,5,6,7,8 and 9(3) of this Act or
ooyr ;u;"r, notification or order -made under this Act shall be
punished in the following manner:
{1}10. Penalties.
Contravention i Penalty Sentence in
default of
penalty
Bailable/ Non-
bailable and
cognizable/
Non-
cognizable
(b) in case of Shops
First Offence i (a) in case of
I individuals and
I str""t Vendors a
I
i fine of Five
I hundred rupees
i (tNn soot;
maximum 3
months simple
imprisonment
Bailable and
Non-
cognizable.
466 (2tl o*srr6 rtvrd, f ii6 I 8 T{ 2ozo
I and
I er,.utirnments a
I tin" of upto
I twenty-Rve
I thousand rupees
I lrrun 2s,ooo) t
I and
I l.t in case of
I uanufacturers a
! nn" of upto one
I f.*' rupees (tNR
i r,oo,ooot.
Second Offence I ta) in case of
I inaiviuuats and
I Street Vendors a
I nn" of one
I thousand (tNR
| 1000) or simple
I imprisonment
| ,pto three
! months;
| (b) in case of Shops
I ana
I rrtrutirt ments a
I fin" of upto Fifty
i thousand (lNR
I so,ooot or simpte
I imprisonment
J upto three
I months; and
I o in case of
I Manufacturers a
I nne of upto Two
I rarnr (rNR
I z,oo,ooo) or
I simole
i imprisonment
I upto six months.
Bailable and
Non-
cognizable.
Further I Whoever having been-
Subsequent I convicted by a Court
Offence I forsubsequent
I offunce (after second
I offence) punishable
I under this Act shall be
I punished with Couble
I ttre fine levied at the
I time of earlier
| (nreviousl convicion
I and rigorous
I imprisonment upto 3
. I years which shall not
I be less than 3 months.
Non-bailable
and
Cognizable.
Bi#{ilrd {snrrd, ftqis r e {$ zozo 466 (2e)
(2)
(1)lr
Whoever, in any,manner aids, abets or becomes accessory to the
commission of an offence under this Act shall, be punished as
provided under sub-section (1) of this Section.
lf the person contravening any of the provision of this Act is a Offences by companies.
company, every person, who at the time of the commission of such
offence, was in-cha:,ge of and responsible to the company for the
conduct of the business of the company, as well as the company,
shall be liable to be punished as per. the provisions of this Act:
Provided that noth!ng contained in this Act shall render any
such person liable for punishment, if he proves that such act was
committed without his knowledge or that he exercised all due
diligence to prevent the cornmission of such act.
Subjea to provisions of Section 11(1) of this Act, where a company
contravenes any provision of this Act it shal! be presumed that such
contravention has been committed with the consent or connivance
of, or is attributable to any gross negligence on the part of, the
director(s), manager(s), secretaries or other officer(s) of the
company and such director(s), manager(s), secretaries or other
officer(s) shall also be liable to be punished.
Where a company is an accused, provisions of Section 305 of Code
of Criminal Procedure, L973 (2 of L974) shall be applicable.
Explanation - For the purposes of this Section -
(2)
{3}
L2.
(1)13.
(a) "company" means any 'body corporate' and includes a firm or
other association of individuals, organizations etc.; and
(b) "director", in relation to a firm, means a partner in the firm.
Notwithstanding anything contained to the contrary in the Code of
Criminal Procedure, 1973 (No.2 of i974), all offences under the Act
shall be tried in a summary way by a court not below the rank of
Judicial Magistrate First Class and the provision of Section 262 to
Section 265 {both inclusive) of the said Code shall as far as maybe,
apply to such trials. lf any person is aggrieved by any order of the
Court under this Section, then the provisions relating to appeal as
per Criminal Procedure Code, L973 (No.2 of 1974) shall apply.
Any officer of the State Government or of the Local Authority,
authorized by the State Government or, as the case maybe, by the
loca! ar.rthority, in this behaif, may accept from any person who has
committed the first and second offence under this Act, a sum of
money by way of compounding of the offence.as specified in the
Tabie below:-
Offences to
be tried
summarily.
Compounding of
offences.

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