LexThe UTTAR PRADESH PLASTIC AND OTHER NON-BIODEGRADABLE GARABGE (REGULATION OF USE AND DISPOSAL)
Uttarakhand · state statute
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mÙkj izns”k IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk
¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000
¿mÙkj izns”k vf/kfu;e la[;k 29 lu~ 2000À
THE UTTAR PRADESH PLASTIC AND OTHER NON-BIODEGRAD-
ABLE GARABGE (REGULATION OF USE AND DISPOSAL)
ACT, 2000
[U.P. ACT NO. 29 OF 2000]
86
mÙkj izns”k IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk ¼mi;ksx vkSj fuLrkj.k dk
fofu;eu½ vf/kfu;e] 2000
¿mÙkj izns”k vf/kfu;e la[;k 29 lu~ 2000À
¿tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvkÀ
IykfLVd vkSj vU; tho vuk f”kr dwM+k&dpjk ds mi;ksx vkSj fuLrkj.k dk
fofu;eu djus vkSj mlls lEcfU/kr ;k vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds bD;kouosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k IykfLVd vkSj vU; th o vukf”kr dwM+k&dpjk
¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000 dgk tk;xkA
¼2½ ;g 11 tqykbZ] 2000 dks izo`Ùk gqvk le>k tk;xkA
laf{kIr uke vkSj izkjEHk
2&& bl vf/kfu;e esa] & ifjHkk’kk,a
¼d½ ^^tho ukf”kr dwM+k&dpj k** dk rkRi;Z thok.kq ;k vU; thfor izkf.k;ksa }kjk
vi?kfVr ;k ukf”kr fd;s tkus ;ksX; dwM+k&dpjk ;k vif”k’V lkexzh ls gS(
¼[k½ ^^[kk|** dk rkRi;Z ,sls fdlh inkFkZ ls gS tks [kk| ;k is; ds :i esa ekuo
miHkksx ds fy, mi;ksx esa yk;k tkrk gks] vkSj blds vUrxZr vkS’kf/k] ty] nqX/k]
nqX/k&mRikn] ekal] eNyh] Qy] lCth] dksbZ inkFkZ tks lkekU;r;k ekuo [kk| dh jpuk ;k
fuekZ.k esa fefJr gksrk gks] ;k mi;ksx esa yk;k tkrk gks] vkSj dksbZ okld ;k Loknc)Zd
inkFkZ Hkh gS(
¼x½ ^^x`g&iFk** ls rkRi;Z gS ,slk iFk vFkok Hkwfe dh ,slh iV~Vh tks ukyksa ds :i esa
mi;ksx esa yk;s tkus] vFkok fdlh laMkl] ew=ky;] eydwi vFkok xyht ;k nwf’kr inkFkZ
,d= djus ds fdlh ik= rd igqapkus ds fy;s mi;ZqDr laMkl bR;kfn dh lQkbZ djus
vFkok ogka ls mDr inkFkZ gVkus ds dk;Z esa fu;ksftr fdlh O;fDr ds ogka rd igqapus ds
fy, ekxZ nsus ds fy, fufeZr dh x;h gks] vyx dj nh xbZ gks] vFkok mi;ksx esa yk;h tkrh
gks(
¼?k½ ^^LFkkuh; izkf/kdkjh** dk rkRi;Z rRle; izo`Ùk fdlh fof/k ds v/khu xfBr uxj
fuxe] uxjikfydk ifj’kn] uxj iapk;r] ftyk iapk;r] {ks= iapk;r ;k xzke iapk;r ls gS(
¼³½ ^^cktkj** ds vUrxZr ,slk dksbZ LFkku Hkh gS tgka yksx ekuo mi;ksx ;k miHkksx
ds fy, ekal] eNyh] Qy] lCth] [kk| ;k vU; dksbZ [kk| ;k v[kk| lkexzh ;k eky dk
foØ; ;k Ø; djus ds fy, ,d= gksrs gSa(
¼p½ ^^tho vukf”kr dwM+k&dpjk^^ dk rkRi;Z ,sls dwM+k&dpjk ;k vif”k’V lkexzh ls
gS] tks tho ukf”kr dwM+k&dpjk ugha gS vkSj blds vUrxZr IykfLVd Hkh gS(
¼N½ ^^vf/kHkksxh** ds vUrxZr fuEufyf[kr Hkh gS %&
¼,d½ dksbZ O;fDRk tks Lokeh dks] rRle; ml Hkwfe ;k Hkou dk fdjk;k ;k
fdjk;s ds fdlh va”k dk Hkqxrku dj jgk gS ;k Hkqxrku djus dk nk;h gS] ftlds
leCkU/k esa ,sls fdjk;s dk Hkqxrku fd;k tkrk gS ;k ns; gS(
¼nks½ dksbZ Lokeh tks viuh Hkwfe ;k Hkou dk vf/kHkksx dj jgk gks ; k
mldk vU;Fkk mi;ksx dj jgk gks(
¼rhu½ fdlh Hkwfe ;k Hkou dk fdjk;k eqDr fdjk;snkj(
¼pkj½ ,slk dksbZ O;fDr tks fdlh Hkwfe ;k Hkou ds mi;ksx ;k vf/kHkksx ds
fy, mlds Lokeh dks {kfriwfrZ dk Hkqxrku djus dk nk;h gks( ;k
87
¿m0iz0 IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000À ¿/kkjk 3À
¼ikap½ dksbZ ykblsUl/kkjh] ftlds vf/kHkksx esa dksbZ Hkwfe ;k Hkou gks(
¼t½ ^^Lokeh** dk rkRi;Z&
¼,d½ tc fdlh ifjlj ds lUnHkZ esa iz;ksx fd;k tk;s] rks ml O;fDr ls
gS tks mDr ifjlj dk fdjk;k izkIr djrk gks ;k tks ifjlj ds fdjk;s ij fn;s
tkus ij mldk fdjk;k izkIr djus dk gdnkj gks vkSj mlds v UrxZr fuEufyf[kr
Hkh gS %&
¼d½ dksbZ vfHkdÙkkZ ;k U;klh tks Lokeh dh vks j ls ,slk fdjk;k
izkIr djrk gks(
¼[k½ dksbZ vfHkdÙkkZ ;k U;klh tks /kkfeZd ;k iwrZ iz;kstuksa ds fy,
lefiZr fdlh ifjlj dk fdjk;k izkIr djrk gks] ;k m l ifjlj ls U;Lr
;k lEcfU/kr gks(
¼x½ mDr ifjlj dk izHkkj ysus ds fy, ;k Lokeh ds vf/kdkjksa
dk iz;ksx djus gsrq l{ke vf/kdkfjrk ds fdlh U;k;ky; }kjk fu;qDr dksbZ
fjlhoj] ifjo)drkZ ;k izcU/kd( vkSj
¼?k½ dCtk j[kus okyk dksbZ cU/kdnkjA
¼nks½ tc fdlh tkuoj] okgu ;k ukSdk ds lUnHkZ esa iz;ks x fd;k tk; rks
tkuoj] okgu ;k ukSdk ds Lokeh ls gS vkSj mlds vUrxZr tkuoj] okgu ;k ukSdk
dk rRle; izHkkjh O;fDr Hkh gS(
¼>½ ^^LFkku** dk rkRi;Z fdlh Hkwfe ;k Hkou ds Hkkx ls gS vkSj bl ds vUrxZr Hkou
;k Hkou ds Hkkx ls vuqyXu m|ku] tehu ;k ofgxZ`g] ;fn dksbZ gks] Hkh gS(
¼´½ ^^yksd i;Zoyksdu ds fy;s [kqyk LFk ku** ds vUrxZr dksbZ futh LFkku] Hkou ;k
Lekjd] ckM+ ;k NTtk Hkh gS tks fdlh lkoZtfud LFkku esa ls ;k mlls gksdj xqtjus okys
fdlh O;fDr dks] fn[kkbZ nsrk gks(
¼V½ ^^IykfLVd** dk rkRi;Z lafLy’V ikyhesfjd inkFkZ ls gS vkSj blds vUrxZr
vuqlwph esa fofufnZ’V dksbZ lkexzh Hkh gS(
¼B½ ^^yksd fo”ys’kd** dk rkRi;Z i;kZoj.k ¼laj{k.k½ vf/kfu;e] 1986 ds micU/kksa ds
v/khu jkT; esa LFkkfir ;k ekU;rk izkIr fdlh i;kZof.kZd iz;ksx”kkyk ds lEcU/k esa ljdkjh
fo”ys’kd ds :i esa fu;qDr ;k ekU;rk izkIr O;fDr ls gS (
¼M½ ^^lkoZtfud LFkku** dk rkRi;Z turk ds mi;ksx vkSj miHkksx ds fy, [kqys
fdlh LFkku ls gS pkgs turk }kjk mldk okLro esa mi;ksx ;k miHkksx fd;k tkrk gks ;k
ugha vkSj blds vUrxZr lM+d] ekxZ] e.My] x`g&iFk] ;k jkLrk pkgs og vke jkLrk gks ;k u
gks] vkSj dksbZ vU; LFkku tgka turk dk izos”k vuq efr gks ;k vkus&tkus dk vf/kdkj gks ;k
ftl ij mUgsa tkus dk vf/kdkjh gks] Hkh gSA
3&& ¼1½ dksbZ O;fDr Lo;a }kjk ;k nwljs O;fDr }kjk ;k fdlh Hkh lk/ku ls tkucw>
dj ;k vU; ;k fdlh vU; lkoZtfud LFkku] futh ;k lkoZtfud ty fudklh dk;kZsa ls
lEc) ukyh] xyh] xM~<k] laokru “kk¶ V] ikbi vkSj fQfVaxksa esa dksbZ tho vukf”kr
dwM+k&dpjk ;k tho ukf”kr dwM+k&dpjk] tho vukf”kr FkSyk ;k ik= esa ugha Qsadsxk ;k
Qsadok;sxk] ftls fuEufyf[kr dh lEHkkouk gks %&
lkoZtfud ukfy;ksa vkSj ey
ukfy;ksa esa tho vukf”kr
dwM+k&dpjk Qsadus ij
izfrcU/k
¼,d½ ty fudkl vkSj ey ukfy;ksa dks {kfr igqapus dh(
¼nks½ ukyh vkSj ey inkFkZ ds fuokZ/k izokg ;k mlds mip kj vkSj O;;u esa
ck/kk iM+us dh( vkSj
¼rhu½ [krjukd gksus ;k mirki dkfjr djus ;k tu&LokLF; ds fy,
gkfudkjd gksus dhA
88
¿m0iz0 IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk ¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000À ¿/kkjk 4&7À
¼2½ dksbZ O;fDr tkucw>dj vU;Fkk flok; ,sls izfØ;k ds vuqlkj vkSj ,sls j{kksik;
ds ikyu djus ds i”pkr~ tSls fofgr fd;s tk;s] dksbZ tho ukf”kr ;k thu vukf”kr
dwM+k&dpjk fdlh lkoZtfud LFkku ij ;k ,sls LFkku ij tks t urk ds i;Zoyksdu ds fy,
[kqyk gks] ugha j[ksxk ;k j[kus dh vuqKk ugha nsxk &
¼d½ dwM+k&dpjk dks fdlh ,sls dwM+k&dpjk ik= e sa tks mlds fy, eqgS;k
djk;k x;k gks] ugha Mkyk tkrk gks( ;k
¼[k½ fdlh {ks= ij vf/kdkfjrk j[kus okys LFkkuh; izkf/kdkjh }kjk
dwM+s&dpjs ds O;;u ds fy, iwoZfufnZ’V fd;s x;s LFkku esa dwM+k&dpjk tek u
fd;k x;k gksA
4&& LFkkuh; izkf/kdkjh ;k mlds }kjk bl fu feÙk izkf/kd`r fdlh vf/kdkjh dk ;g
drZO; gksxk fd og] &
¼d½ tho vukf”kr dwM+s&dpjs dks LFkkbZ rkSj ij tek ;k laizg.k djus ds
fy, mfpr vkSj lqfo/kktud fLFkfr esa lkoZtfud dwM+snku j[ks ;k laxzg LFkkuksa ;k
txg dh O;oLFkk djsa (
tho vukf”kr dwM+k&dpjk
tek djus ds fy, dwM+knku
j[kus vkSj LFkkuksa dh
O;oLFkk djuk
¼[k½ tho ukf”kr dwM+s&dpjs dks tek djus ds fy, j[ks x;s vkSj vuqjf{kr
ls fHkUu tho vukf”kr dwM+k&dpjk dks vLFkkbZ :i ls tek djus ds fy, vyx ls
dpjk isfV;ksa dh O;oLFkk djsa(
¼x½ bl /kkjk ds [k.M ¼d½ d s v/khu mlds }kjk miyC/k djk;s x;s ;k
fu;r fd;s x;s lHkh LFkkuksa ij dwM+snkuksa vkSj <sj laxzg LFkkuksa dh vUroZLrq dks
gVkus dh O;oLFkk djuk( vkSj
¼?k½ laxzfgr tho vukf”kr dwM+s&dpjs dks iqu% pØ.k dk izcU/k djukA
5&& lHkh Hkwfe Hkouksa ds Lokfe;ksa vkSj vf/kHkwfe;ksa dk fuEufyf[kr drZO; gksxk %&
¼d½ viuh&viuh Hkwfe vkSj Hkouksa ls tho vukf”kr dwM+k&dpjk ,df=r djuk ;k
djokuk vkSj LFkkuh; izkf/kdkjksa }kjk {ks= esa tho vukf”kr dwM+k&dpjk ,df=r djus ;k
vLFkkbZ rkSj ij tek djkus gsrq miyC/k djk;s x;s lkoZtf ud dwM+snkuksa] laxzg LFkkuksa ;k
LFkkuksa esa tek djuk ;k djokuk(
¼[k½ tho vukf”kr dwM+s&dpjs dks tek djus ds fy, j[kh x;h vkSj vuqjf{kr ls
fHkUu ,slh Hkwfe ;k Hkouksa ls lHkh tho vukf”kr dwM+&dpjs ds laxzg.k ds fy, LFkkuh;
izkf/kdkjh ;k mlds vf/kdkfj;ksa }kjk fofgr izdkj ds vkSj jhfr esa vyx&vyx dwM+knkuksa ;k
dpjk isfV;ksa dh O;oLFkk djuk vkSj ,sls dwM+knkuksa vkSj dpjk isfV;ksa dks vPNh gkyr esa
j[kuk vkSj mldh ejEer djukA
tho vukf”kr dwM+k&dpjk
vkfn dks laxzfgr vkSj tek
djus dk Lokfe;ksa vkSj
vf/kHkksfx;ksa dk drZO;
6&& LFkkuh; izkf/kdkjh fyf[kr uksfVl }kjk fdlh ,slh Hkwfe ;k Hkou ds tks tho
vukf”kr dwM+s&dpjs dk vukf/kd`r <sj yxkus ;k tek djus dk LFkku cu x;k gks vkSj
ftlls fdlh U;wlsUl dk dkj.k cuus dh lEHkkouk gks] Lokeh ;k vf/kHkksxh ;k va ”kr% Lokeh
gksus dk nkok djus okys O;fDr ls] bl izdkj <sj yxk;s x;s ;k laxzghr dwM+s&dpjs dks
gVk;s ;k gVokus dh vis{kk dj ldrk gS vkSj ;fn mldh jk; esa tho vukf”kr dwM+ s&dpjs
ds ,sls <sj ;k laxzg.k ls ty fudkl ;k ey ogu iz.kkyh ds vo:) gksus dh ;k thou
;k LokLF; ds fy, [krjukd gksus dh lEHkkouk gks rks og rRdky ,sls O;fDr ds [kpsZ ij
,sls vko”;d dne mBk,xk tSlk og vko”;d le>sA
tho vukf”kr dwM+k&dpjk
dks gVkus dh LFkkuh;
izkf/kdkjh dh “kfDr
7&&¼1½ dksbZ Hkh O;fDr iqu% pfØr IykfLVd dk mi;ksx fdlh Hkh :i es a fdlh
[kk| dk Hk.Mkj.k djus] ml s ys tkus ;k mldh iSfdax djus ds fy, vkSj ;fn IykfLVd
dh eksVkbZ chl ekbdzku ls de gks rks fdlh vU; iz;kstu ds fy, ugha djsxkA
IykfLVd ds mi;ksx dk
fu’ks/k
89
¿m0iz0 IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk ¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000À ¿/kkjk 8&11À
¼2½ dksbZ Hkh O;fDr iqu% pfØr IykfLVd ls fHkUu fdlh IykfLVd dk mi;ksx fdlh
Hkh :i esa fdlh lkexzh dk Hk.Mkj.k djus] mls ys tkus ;k mldh iSfdax djus ds fy, ;k
fdlh vU; iz;kstu ds fy, ugha djsxk] ;fn ,sls IykfLVd d h eksVkbZ chl ekbØku ls de
gksA
8&& ¼1½ tks dksbZ /kkjk 7 ds micU/kksa dk mYya?ku djsxk ;k mYya?ku djus ds fy,
nq’izsfjr djsxk] izFke nks’k flf) dh n”kk esa dkjkokl ls ftldh vof/k ,d ekl rd dh gks
ldsxh ;k tqekZus ls] tks ikap gtkj :i;s rd dk gks ldsxk] ; k nksuksa ls] nf.Mr fd;k
tk;sxk vkSj nwljh ;k i”pkr~orhZ nks’kflf) dh n”kk esa dkjkokl ls ftldh vof/k N% ekl
rd dh gks ldsxh vkSj tqekZus ls ] tks nl gtkj :i;s rd dk gks ldsxk] nf.Mr fd;k
tk;sxkA
¼2½ tks dksbZ /kkjk 3 ds micU/kksa dk mYy a?ku djsxk ;k mYya? ku djus ds fy,
nq’izsfjr djsxk] izFke nks’kflf) dh n”kk esa tqekZus ls] tks ikap lkS :i;s rd dk gks ldsxk]
nf.Mr fd;k tk;sxk vkSj nwljh ;k i”pkr~orhZ nks’kflf) dh n”kk esa] dkjkokl ls] ftldh
vof/k] ,d ekl rd dh gks ldsxh ;k tqekZus ls tks nks gtkj :i;s rd dk gks ldsxk]
nf.Mr fd;k tk;sxkA
“kkfLr;ka
9&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ dEiuh gS rks
dEiuh vkSj izR;sd O;fDr tks vijk/k fd, tkus ds le; dEiuh dk dkjckj pykus ds
fufeÙk dEiuh dk izHkkjh ;k mlds izfr mÙkjnk;h jgk gks vijk/k djus dk nks’kh le>k
tk;sxk vkSj rn~uqlkj mlds fo:) dk;Zokgh dh tk;sxh vkSj mls nf.Mr fd;k tk;sxk %
dEifu;ksa }kjk vijk/k
izfrcU/k ;g gS fd ;fn ,slk O;fDr ;g fl) dj ns fd vijk/k mldh tkudkjh esa
ugha gqvk Fkk ;k mlus ml vijk/k dks jksdus ds fy, lHkh izdkj dh ;Fkksfpr lko/kkuh cjr
yh Fkh rks bl mi/kkjk dh fdlh ckr ls og n.M dk Hkkxh ugha gksxkA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh ;fn bl vf/kfu;e ds v/khu dksbZ
vijk/k fdlh dEiuh us fd;k gks vkSj ;g lkfcr fl) gks tk;s fd vijk/k dEiuh ds fdlh
funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ls ;k mldh ekSukuqdwyrk ls gqvk gS
;k vijk/k mldh fdlh mis{kk ds dkj.k gqvk gS rks og funs”kd] izcU/kd] lfpo ;k vU;
vf/kdkjh Hkh ml vijk/k dk nks’kh le>k tk;sxk vkSj mlds fo:) dk;Zokgh dh tk;sxh vkSj
rn~uqlkj mls n.M fn;k tk;sxkA
Li’Vhdj.k %& bl /kkjk ds iz;kstuksa ds fy, %&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fu;fer fudk; ls gS vkSj blds vUrxZr
dksbZ QeZ ;k O;fDr;ksa dk vU; laxe Hkh gS( vkSj
¼[k½ QeZ ds lEcU/k esa ^^funs”kd** dk rkRi;Z ml QeZ ds Hkkxhnkjh ls gSA
10&& dksbZ U;k;ky; LFkkuh; izkf/kdkjh ds fdlh ,sls vf/kdkjh }kjk fd;s x;s
fyf[kr ifjokn ij ds flok; bl vf/kfu;e ds v/khu fdlh vijk/k dk laKku ugha ysxkA
vijk/kksa dk laKku
11&& ¼1½ bl vf/kfu;e ds v/khu lHkh vijk/k laKs; vkSj tekurh; gksaxsA
¼2½ bl vf/kfu;e ds v/khu n.Muh; leLRk vijk/k dk fdlh izFke oxZ ds U;kf;d
eftLVªsV ;k egkuxj eftLVªsV }kjk laf{kIr fopkj.k fd;k tk;sxk vkSj n.M izfØ;k lafgrk]
1973 dh /kkjk 262 ls 265 ¼nksuksa lfgr½ ds micU/k ;Fkko”;d ifjorZu lfgr] ,sls fopkj.k
ij ykxw gksaxsA
izfØ;k
90
¿m0iz0 IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000À ¿/kkjk 12&18À
12&& bl vf/kfu;e ds v/khu n.Muh; dksbZ vijk/k LFkkuh; izkf/kdkjh ds ,sls
vf/kdkjh }kjk ftls jkT; ljdkj }kjk le;≤ ij vf/klwfpr fd;k tk;s] vfHk;kstu
lafLFkr fd;s tkus ds iwoZ ;k “keu “kqYd dh ,slh /kujkf”k ds] tSlk og m fpr le>s] tks
vijk/k ds fy, fu;r tqekZus dh vf/kdre jkf”k ls vf/kd u gks] olwy fd;s tkus ij
iz”kfer fd;k tk ldrk gS vkSj tgka vijk/k dk bl izdkj iz”keu] &&
¼d½ vfHk;kstu lafLFkr fd;s tkus ds iwoZ fd;k tkrk gS] ogak vijk?kh ,sls
vijk/k ds fy, vfHk;kstu dk Hkkxh ugha gksxk vkSj ;fn og vfHkj{kk esa gks rks
Lora= dj fn;k tk;sxk(
¼[k½ vfHk;kstu lafLFkr fd;s tkus ds i”pkr~ fd;k tkrk gS] ogka iz”keu ls
vijk/kh nks’keqDr gks tk;sxkA
vijk/kksa dk “keu
13&& jkT; ljdkj fdlh LFkkuh; izkf/kdkjh dks ,sls f unsZ”k ns ldrh gS] tks bl
vf/kfu;e ls vlaxr u gks vkSj ftls og bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds
fy, vko”;d ;k lehphu le>s vkSj LFkkuh; izkf/kdkjh ,sls funs”k dk vuqikyu djsxkA
jkT; ljdkj dks funsZ”k nsus
dh “kfDr
14&& jkT; ljd kj] yksd fo”ys’kd ls ijke”kZ dj us ds i”pkr~ vuqlwph dks]
vf/klwpuk }kjk] la”kksf/kr dj ldrh gS vkSj ,slh vf/klwpuk ds xtV esa izdkf”kr gksus ij
vuqlwph rnuqlkj la”kksf/kr le>h tk;sxhA
vuqlwph dks la”kksf/kr djus
dh “kfDr
15&& jkT; ljdkj] lkekU; ;k fo”ks’k vkns”k }kjk ;g funs”k ns ldrh gS fd
fu;e cukus dh “kfDr ds flok; bl vf/k fu;e ds v/khu mlds }kjk iz;ksxrO ; fdlh Hkh
“kfDr dk iz;ksx ,sls vf/kdkjh }kjk Hkh ,sls ekeyksa esa ,slh “krksaZ ds v/khu jgrs gq,] tks
mlesa fofufnZ’V gks] fd;k tk ldsxkA
izR;k;kstu dh “kfDr
16&& bl vf/kfu;e ;k mlds v/khu cuk;s x;s fdlh fu;e ds micU/kksa ds
vuqlj.k esa ln~HkkoiwoZd dh x;h ;k dh t kus ds fy, vk”kf;r fdlh ckr ds f y, jkT;
ljdkj LFkkuh; izkf/kdkjh ;k fdlh vU; O;fDr ds fo:) dksbZ o kn] vfHk;kstu ;k vU;
fof/kd dk;Zokgh ugha dh tk ldsxhA
Lkn~HkkoiwoZd dh x;h
dk;Zokgh dk laj{k.k
17&&bl vf/kfu;e ds micU/k rRle; izo`Ùk fdlh vU; fof/k ds micU/kksa ds
vfrfjDr gS vkSj mlds vYihdj.k esa ugha gSA
vU; fof/k izHkkfor u gksxh
18&& ¼1½ ;fn bl vf/kfu;e ds micU/kksa dks dk;kZfUor dj us esa dksbZ dfBukbZ
mRiUu gks rks jkT; ljdkj vf/klwfpr vkns”k }kjk ,sls micU/k cuk ldrh gS ] tks bl
vf/kfu;e ds micU/kksa ls vlaxr u gks vkSj dfBukbZ;ksa dks nwj djus ds fy, bls vko”;d
;k lehphu izrhr gksA
¼2½ bl vf/kfu;e ds izkjEHk ls nks o’kZ dh vof/k dh lekfIr ds i”pkr~ mi/kkjk ¼1½
ds v/khu dksbZ vkns”k ugha fn;k tk;sxkA
¼3½ mi/kkjk ¼1½ ds v/khu fn;k x;k izR;sd vkns”k] ;Fkk”kD; “kh?kz] jkT; fo/kku
e.My ds nksuksa lnuksa ds le{k j[kk tk;sxk vkSj mÙkj izns”k lk/kkj.k [ k.M vf/kfu;e]
1904 dh /kkjk 23&d dh mi/kkjk ¼1½ ds micU/k mlh izdkj ykxw gksaxs tSls fd os fdlh
mÙkj izns”k vf/kfu;e ds v/khu jkT; ljdkj }kjk cuk;s x;s fu;eksa ds lEcU/k esa ykxw gksrs
gSaA
dfBukb;ksa dks nwj djus dh
“kfDr
91
¿m0iz0 IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2000À ¿/kkjk 19&20À
19&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor
djus ds fy, fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
20&& ¼1½ mÙkj izns”k IykfLVd vkSj vU; tho vukf”kr dwM+k dpjk ¼mi;ksx vkSj
fuLrkj.k dk fofu;eu½ v/;kns”k] 2000 ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fofufnZ’V v/;kns”k ds v/khu d`r
dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k dk;Zokgh le>h tk;sxh ekuksa
;g lHkh lkjHkwr le; ij izo`Ùk FkkA
fujlu vkSj viokn
vuqlwph
¿/kkjk 2¼V½ nsf[k,À
IykfLVd
1& ikyhFkhu
2& uk;yku
3& ih0oh0lh0
4& ikyh&izkfiyhu
5& ikyh&LVkbjhu
92
THE UTTAR PRADESH PLASTIC AND OTHER NON-BIODEGRADABLE
GARABGE (REGULATION OF USE AND DISPOSAL)
ACT, 2000
[U.P. ACT NO. 29 OF 2000]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to provide for regulation of use and disposal of plastic and other non -biodegradable
garbage and for matters connected therewith or incidental thereto.
IT IS HEREBY enacted in the Fifty-first Year of the Republic of India as follows:-
Short title and
commencement
1- (1) This Act may be called the Uttar Pradesh P lastic and Other Non -
Biodegradable Garbage (Regulation of Use and Disposal) Act, 2000.
(2) It shall be deemed to have come into force on July 11, 2000.
Definitions 2- In this Act, -
(a) “bio -degradable garbage” means the garbage or waste material capable of
being decomposed or destroyed by bacteria or other living beings;
(b) “food” means any article used as food or drink for human consumption and
includes drug, water, milk, milk product, meat, fish, fruit, vegetable, any article
which ordinarily enters i nto, or is used in the composition, or preparation of, human
food and any flavoring matter or condiments;
(c) “house gully” means a passage or strip of land constructed, set apart or
utilized for the purpose of serving as a drain or of affording access, to a latrine,
urinal, cesspool or other receptacle for filth or other polluted matter, to persons
employed in the cleansing thereof or in the removal of such matter there from;
(d) “local authority” means a Municipal Corporation, a Municipal Council, a
Nagar Panchayat, a Zila Panchayat, a Kshettra Panchayat or a Gram Panchayat
constituted, under any law for the time being in force;
(e) “market” includes any place where persons assemble for sale or purchase of
meat, fish, fruits, vegetable, food or any other e dible or non-edible articles or goods
for human use or consumption;
(f) “non-bio-degradable garbage” means the garbage or waste material which is
not bio-degradable garbage and includes plastic;
(g) “occupier” includes –
(i) 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 or building in respect of
which such rent is paid or is payable;
(ii) an owner in occupation of, or otherwise using his land or building;
(iii) a rent free tenant of any land or building;
(iv) any person who is liable to pay to the owner dam ages for the use or
occupation of any land or building; or
93
[The U.P. Plastic and Other Non-Biodegradable Garbage (Regulation of Use and Disposal) Act, 2000] [Section 3]
(v) a licensee in occupation of any land or building;
(h) “owner” means –
(i) when used with reference to any premises, the person who receives
the rent of the said premises or who would be entitled to receive the rent
thereof if the premises were let and includes, -
(a) an agent or trustee who receive such rent on account of the
owner;
(b) an agent or trustee who receives the rent of, or is entrusted
with or is concerned with any premises devoted to religious or
charitable purpose;
(c) a receiver, sequestrate or manager appointed by any court of
competent jurisdiction to have the charge of, or to exercise the rights
of an owner of the said premises; and
(d) a mortgagee in possession.
(ii) when used with reference to any animal, vehicle or boat, incl udes
the person for the time being in charge of the animal, vehicle or boat;
(i) “place” means any land or building or part of a building and includes the
gardens, ground and out -houses, if any, pertaining to a building or part of
building;
(j) “place open to public view” includes any private place or building
monument, fence or balcony visible to a person being in, or passing along any
public place;
(k) “plastic ” means a synthetic polymeric substance and includes any
material specified in the Schedule;
(l) “Public Analyst” means the person appointed or recognized to be the
Government Analyst in relation to any environmental laboratory established or
recognized in the State, under the provisions of the Environment (Protection)
Act, 1986.
(m) “public place” m eans any place which is open to use and enjoyment of
the public whether it is actually used or enjoyed by the public or not and includes
a road, street, market, house gully or way, whether a thoroughfare or not, and
any other place to which public are gran ted access or have a right to resort or
ever which they have a right to pass.
Prohibition
throw non-
biodegradable
garbage in
public drains
and sewage
system
3- (1) No person, himself or through another person or by any means, shall
knowingly or other wise throw or cause to be thrown in any public place, drain,
gully, pit, ventilation shaft, pipe and fittings connected with the private or public
drainage works, any non-biodegradable garbage or any biodegradable garbage in
a non-biodegradable bag or container likely to, --
(i) injure the drainage and sewage system;
(ii) interfere with the free flow or affect the treatment and disposal of
drain and sewage contents; and
(iii) be dangerous or cause a nuisance or be prejudicial to public
health.
94
[The U.P. Plastic and Other Non-Biodegradable Garbage (Regulation of Use and Disposal) Act, 2000] [Section 4-7]
(2) No person shall, knowingly or otherwise, place or permit to be placed,
except in accordance with such procedure and after complying w ith such safe
guards as may be prescribed, any biodegradable or non -biodegradable garbage in
any public place or in a place open to public view, unless –
(a) the garbage’s is placed in a garbage receptacle, provided for the
same; or
(b) the garbage is deposited in a location designated by a local authority
having jurisdiction or an area for the disposal of the garbage.
Provision for
placement of
receptacles
and places for
deposit of
non-biodegra-
dable garbage
4- It shall be the duty of the local auth ority or any officer authorized by it, in
this behalf to, -
(a) place or provide at proper and convenient situation public
receptacles, depots or places for temporary deposit or collection of non -
biodegradable garbage;
(b) provide separate dustbins for temporary deposit of non -
biodegradable garbage other than those kept and maintained for deposit of
biodegradable garbage;
(c) provide for the removal of contents of receptacles, depots and of
the accumulation at all places provided or appointed by it under clause (a)
of this section; and
(d) arrange for recycling of the non-biodegradable garbage collected.
Duty of
owners and
occupiers to
collect and
deposit non
biodegradable
garbage etc.
5- It shall be the duty of the owners and occupiers of all lands and buildings,-
(a) to collect or cause to be collected from their respective land and
building the non-biodegradable garbage and to deposit, or cause to be deposited,
in public receptacles, depots 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 dustbins, other than those kept and
maintained for deposit of biodegradable garbage, of the type and in the manner
prescribed by the local authori ty or for collection therein of all the non -
biodegradable waste from such land and building and to keep such receptacles
and dustbins in good condition and repair.
Power of
local
authorities for
removal at
non-biodegra-
dable garbage
6- The local authority may, by notice in writing, require the owner or occupier
or part-owner, or person claiming to be the owner or part -owner of any land or
building, which has become a place of unauthorized stacking or deposit of non -
biodegradable garbage and is likely t o occasion a nuisance, remove or cause to
be removed they said garbage so stacked or collected, and if, in its opinion, such
stacking or collection of non -biodegradable waste is likely to obstruct the
drainage and sewage system or is likely to be dangerous to life and health, it
shall forthwith take such steps at the cost of such persons as it may think
necessary.
Prohibition of
use of plastic
7- (1) No person shall use recycled plastic, in any form for storing, carrying or
packing any food, and if thickness of such plastic is less than twenty microns, for
any other purpose.
95
[The U.P. Plastic and Other Non-Biodegradable Garbage (Regulation of Use and Disposal) Act, 2000] [Section 8-11]
(2) No person shall use plastic, other than recycled plastic, i n any form for
storing, carrying or packing any material or for any other purpose if the thickness
of the plastic is less than twenty microns.
Penalties 8- (1) Whoever contravenes, or abets the contravention of, the provisions of
section 7 shall be punish ed, in the event of first conviction, with imprisonment for
a term which may extend to one month or with a fine which may extend to five
thousand rupees or with both, and in the event of second or subsequent conviction,
with imprisonment for a term which may extend to six months and with fine which
may extend to ten thousand rupees.
(2) Whoever contravenes, or abets the contravention of the provisions of
section 3 shall be punished, in the event of first conviction, with fine which may
extend to five hundred rupees, and in the event of second or subsequent conviction,
with imprisonment for a term which may extend to one month or with fine which
may extend to two thousand rupees.
Offences by
companies
9- (1) If the person committing an offence under thi s Act is a company, the
company as well as every person, in charge of, or responsible to the company for
the conduct of its, business at the time of the commission on the offence shall be
deemed to be guilty of the offence and shall be liable to be proceed ed against and
punished accordingly:
Provided that nothing contained in this sub -section shall render any such
person liable to any punishment, if he proves that the offence was committed
without his knowledge or that he exercised all due diligence to prev ent the
commission of such offence.
(2) Notwithstanding anything contained in sub -section (1) where any offence
under this Act has been committed by a company and it is proved that the offence
has been committed with the consent or connivance of, or that t he commission of
the offence is attributable to any neglect on the part of any director, manager,
secretary or other officer of the company, such director, manager, secretary or
other officer shall also be deemed to be guilty of that offence and shall be l iable to
be proceeded against and punished accordingly.
Explanation :- For the purposes of this section –
(a) “company” means any body corporate and includes a firm or other
association of individual; and
(b) “Director” in relation to a firm means a partner in the firm.
Cognizance of
offences
10- No court shall take cognizance of an offence under this Act except on
complaint in writing made by such officer of the local authority as may be
specified by the State Government by notification.
Procedure 11- (1) All offences under this Act shall be cognizable and bailable.
(2) All offences punishable under this Act shall be tried summarily by a
Judicial Magistrate of the first class or a Metropolitan Magistrate and the
provisions of section 262 to 265 both inc lusive of the Code of Criminal Procedure,
1973 shall mutatis mutandis apply to such trial.
96
[The U.P. Plastic and Other Non-Biodegradable Garbage(Regulation of Use and Disposal) Act, 2000 [Section 12-18]
Composition
of Offences
12- An offence punishable under this Act may be compounded either before or
after the institution of the prosecution by such officer of the local authority as may
be notified by the State Government from time to time, on realization of such
amount of composition fee as he thin ks fit not exceeding the maximum amount of
fine fixed for the offence and where the offence is so compounded.
(a) before the institution of the prosecution, the offender shall not be
liable to prosecution, for such offence and shall, if in custody, be set at
liberty;
(b) after the institution of the prosecution, the composition shall
amount to acquittal of the offender.
Power of the
State
Government
to give
direction
13- The State Government may give to a local authority such direction not
inconsistent with this Act, as it considers necessary or expedient for carrying out
the purposes of this Act and the local authority shall comply with such direction.
Power to
amend the
Schedule
14- The State Government may, after consultation with the Public Analyst, by
notification, amend the Schedule and upon the publication of such notification in
the Gazette, the Schedule shall be deemed to be amended accordingly.
Power to
delegate
15- The State Government may by general or special order, direct that a ny
power exercisable by it under this Act except the power to make rules, may also be
exercised by such officer in such officer in such cases and subject to such
conditions, if any, as may be specified therein.
Protection of
action taken
in good faith
16- No suit, prosecution or other legal proceeding shall lie against the State
Government, the local authority or any other person for anything which is in good
faith done or intended to be done in pursuance of the provisions of this Act or any
rule made thereunder.
Other law not
affected
17- The provisions of this Act are in addition to and not in derogation of the
provisions of any other law for the time being in force.
Power to
remove
difficulties
18- (1) If any difficulty arises in giving effect t o the provisions of this Act, the
State Government may, by a notified order, make provisions not inconsistent with
the provisions of this Act as appears to it to be necessary or expedient, for
removing the difficulty.
(2) No order under sub -section (1) sh all be made after the expiration of a
period of two years from the commencement of this Act.
(3) Every order made under sub-section (1) shall be laid, as soon as may be,
before both the houses of the State Legislature and the provisions of sub -section
(1) of section 23-A of the Uttar Pradesh General Clauses Act, 1904 shall apply as
they apply in respect of rules made by the State Government under any Uttar
Pradesh Act.
97
[The U.P. Plastic and Other Non-Biodegradable Garbage (Regulation of Use and Disposal) Act, 2000][Section 19-20]
Power to
make rules
19- The State Government may by notification, make rules for carrying out the
purposes of this Act.
Repeal and
savings
20- (1) The Uttar Pradesh Plastic an d O ther Non -biodegradable Garbage
(Regulation of Use and Disposal) Ordinance, 2000 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the
Ordinance referred to in sub -section (1), shall be deemed to have been done or
taken under this Act, as if this Act were in force at all material times.
SCHEDULE
[See section 2 (k)]
PLASTIC
1. Polythene
2. Nylon
3. P.V.C.
4. Poly-propylene
5. Poly styrene.