LexThe Uttarakhand Plastice and other non Bio Degaradble garbage (Prevention of use and disposal)
Uttarakhand · state statute
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dze la[;k& 82 iathd`r la[;k&;w-,-@Mh-vks-@Mh-Mh-,u-&30@2012&14
¼ykblsUl Vw iksLV fonkmV izhisesUV½
ljdkjh xtV] mRrjk[k.M
mRrjk[k.M ljdkj }kjk izdkf”kr
vlk/kkj.k
fo/kk;h ifjf”k’V
Hkkx&1] [k.M ¼d½
¼mRrjk[k.M vf/kfu;e½
nsgjknwu] lkseokj] 01 viSzy] 2013 bZ0
pS= 11] 1935 “kd lEor~
mRrjk[k.M “kklu
fo/kk;h ,oa lalnh; dk;Z foHkkx
la[;k 141@fo/kk;h ,oa lalnh; dk;Z@2013
nsgjknwu] 01 viSzy] 2013
vf/klwpuk
fofo/k
**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egksn; us mRrjkapy fo/kku lHkk }kjk
ikfjr mRrjk[k.M IykfLVd vkSj vU; tho vukf ”kr dwMk+&dpjk ¼ mi;ksx vkSj fuLrkj.k dk fofu;eu½
fo/ks;d] 2013 dks fnukad 28 ekpZ] 2013 dks vuqefr iznku dh vkSj og mRrajkpy vf/kfu;e la[;k 17]
lu 2013 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf”kr fd;k tkrk gSA
mÙkjk[k.M IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk
¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2013
¿mÙkjk[k.M vf/kfu;e la[;k 17 o’kZ 2013À
vuqØef.kdk
/kkjk,a fooj.k i`’B la[;k
1 2 3
v/;k;&,d
izkjfEHkdh
1- laf{kIr uke] foLrkj vkSj izkjEHk
2- ifjHkk’kk,¡
v/;k;&nks
tho vukf”kr inkFkZ ds iz;ksx ij izfrcU/k vFkok izfr’ks/k
3- tho vukf”kr inkFkZ ls dfri; oLrqvksa ds fuekZ.k ds iz;ksx ij izfrcU/k vFkok
izfr’ks/k
4- lkoZtfud ukfy;ksa] ey ukfy;ksa vkSj ty fudk; esa tho vukf”kr
dwM+k&dpjk Qsadus ij izfrcU/k
5- tho vukf”kr dwM+k&dpjk tykus ij izfrcU/k
v/;k;&rhu
tho vukf'kr dwMk&dpjs dk izcU/k
6- tho vukf”kr dwM+k&dpjk tek djus ds fy, dwM+knku j[kus vkSj LFkkuksa dh
O;oLFkk djuk
7- tho vukf”kr dwM+k&dpjk vkfn dks laxzfgr vkSj tek djus dk Lokfe;ksa vkSj
vf/kHkksfx;ksa dk drZO;
8- tho vukf”kr dwM+k&dpjk vFkok tho vukf”kr inkFkZ dks gVkus dh LFkkuh;
izkf/kdkjh vFkok l{ke izkf/kdkjh dh “kfDr
v/;k;&pkj
'kkfLr vkSj n.M
9- izos”k vkSj fujh{k.k dh “kfDr
10- “kkfLr
11- n.M
12- dEifu;ksa }kjk vijk/k
13- vijk/kksa dk laf{kIr fopkj.k
14- vijk/kksa dk “keu
v/;k;&ik¡p
vif”k’V xksnke dk iathdj.k vkSj Jfed dh lqj{kk
15- iathdj.k
v/;k;&N%
izdh.kZ
16- jkT; ljdkj }kjk funsZ”k
17- vuqlwph dks la”kksf/kr djus dh “kfDr
18- izR;k;kstu dh “kfDr
19- Lkn~HkkoiwoZd dh xbZ dk;Zokgh dk laj{k.k
20- fu;e cukus dh “kfDr
21- “kks/k
22- fujlu vkSj O;ko`fÙk
mÙkjk[k.M IykfLVd vkSj vU; tho vukf”kr dwM+k&dpjk
¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2013
¿mÙkjk[k.M vf/kfu;e la[;k 17 o’kZ 2013À
mÙkjk[k.M jkT; esa IykfLVd rFkk vU; tho vukf”kr dwM+k&dpjs ds mi;ksx o fuLrkj.k dk fofu;eu djus rFkk
mlls lEcfU/kr ;k vkuq’kafxd fo’k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds pkSalBosa o"kZ esa mÙkjk[k.M fo/kku lHkk }kjk fuEuor~ :i eas vf/kfu;fer gks%&
v/;k;&,d
izkjfEHkdh
laf{kIr uke] foLrkj
vkSj izkjEHk
1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M IykfLVd vkSj vU; tho vukf”kr
dwM+k&dpjk ¼mi;ksx vkSj fuLrkj.k dk fofu;eu½ vf/kfu;e] 2013 gSA
¼2½ bldk foLrkj lEiw.kZ mÙkjk[k.M jkT; esa gksxkA
¼3½ ;g rqjUr izo`Ùk gksxkA
ifjHkk’kk,¡ 2- bl vf/kfu;e esa] tc rd fo’k; ;k lanHkZ esa dksbZ izfrdwy ckr u gks&
¼d½ ^^tho ukf”kr dwM+k&dpjk** ls 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 inkFkZ vfHkizsr gS (
¼[k½ ^^l{ke izkf/kdkjh** ls bl vf/kfu;e ds fdlh micU/k d ks izo`Ùk djus ds fy,
vf/klwpuk ls jkT; ljdkj }kjk fu;qDr dksbZ izkf/kdkjh] vf/kdkjh vFkok O;fDr
vfHkizsr gS(
¼x½ ^^x`g&iFk** ls ,slk iFk vFkok Hkwfe dh ,slh iV~Vh vfHkizsr gS] tks ukyksa ds :i es a
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 ns us 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** ls rRle; izo`Ùk fdlh fof/k ds v/khu xfBr uxj fuxe]
uxjikfydk ifj’kn] uxj iapk;r] Nkouh ifj’kn~] ftyk iapk;r] {ks= iapk;r ;k xzke
iapk;r vfHkizsr gS(
¼³½ ^^cktkj** ds vUrxZr ,slk dksbZ LFkku vfHkizsr gS] tgka Øsrk vkSj foØsrk ds fy, dksbZ
lkekU; fofu;eu u gksrs gq, Hkh] pkgs LFkku ds ekfyd vFkok fdlh vU; O;fDr }kjk
cktkj ds O;fDr ds O;kikj esa vf/kdkfjrk ij fu;a=.k gks vFkok ugha] yksx ekuo
mi;ksx ;k miHkksx ds fy, ekal] eNyh] Qy] lCth] [kk| ;k vU; dksbZ [kk| ;k
v[kk| lkexzh ;k eky dk izn”kZu djrs gq, foØ; ;k Ø; djus ds fy, ,slss LFkku
ds Lokeh dh lgefr vFkok fcuk lgefr ds ,d= gksrs gSa(
¼p½ ^^tho vukf”kr dwM+k&dpjk** ls tho vukf”kr inkFkZ ls fufeZr vif”k’V dwM+k&dpjk
vfHkizsr gS(
¼N½ ^^tho vukf”kr inkFkZ** ls IykfLVd lfgr ,slk inkFkZ vfHkizsr gS] tks fd ekbØks
vkxZfuTe] lw;Z jks”kuh vFkok vU; izkd`frd dkjZokbZ ls lekIr vFkok de ugha fd;k
tk ldrk gS vkSj blesa bl vf/kfu;e dh vuqlwph esa fofufnZ’V ikWfy fFku] ukbykWu
;k vU; IykfLVd inkFkZ] tSls ikWyh foukby DyksjkbM~l ¼ih -oh-lh-½] ikWyh izksfiyhu
vkSj ikWyh LVkbjhu ls cus vFkok fofufeZr lkeku lfEefyr gaS] tks bl vf/kfu;e dh
vuqlwph esa fofufnZ’V gSa(
¼t½ ^^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( vkSj
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(
¼>½ ^^Lokeh** esa dksbZ O;fDr tks fd rRle; fdlh Hkwfe vFkok Hkou dk fdjk;k izkIr dj
jgk Fkk ;k izkIr djus ds fy, vgZ Fkk] pkgs og Lo;a ds ys[ks esa vFkok mlds ys[ks esa
vkSj fdlh vU; ds ys[ks esa vFkok vfHkdrkZ] U;klh] vfHkHkkod vFkok fjlhoj vFkok
tks bl izdkj fdjk;k izkIr dj jgk gk s vFkok mls izkIr djus ds fy, vgZ gks] ekuks
Hkwfe vFkok Hkou vFkok mldk dksbZ Hkkx fdjk;snkj dks fdjk;s esa fn;k x;k gks(
vfHkizsr gS(
¼¥½ ^^LFkku** ls dksbZ ,slh Hkwfe ;k Hkou ;k Hkou dk Hkkx vfHkizsr gS vkSj blds vUrxZr
Hkou ;k Hkou ds Hkkx ls lEc) m|ku] tehu ;k ofgxZ`g] ;fn dksbZ gks] Hkh gS(
¼V½ ^^yksd i;Zoyksdu ds fy;s [kqyk LFkku** ds vUrxZr dksbZ futh LFkku ;k Hkou] 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(
¼B½ ^^fofgr** ls bl vf/kfu;e ds v/khu cuk, x, fu;e }kjk fofgr vfHkizsr gS(
¼M½ ^^yksd fo”ys’kd** ls i;kZoj.k ¼laj{k.k½ vf/kfu;e] 1986 ¼29 dk 1986½ 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 vfHkizsr gS( vkSj
¼<½ ^^lkoZtfud LFkku** ls turk ds mi;ksx vkSj miHkksx ds fy, [kqyk dksbZ LFkku vfHkizsr
gS] pkgs turk }kjk mldk okLro esa mi;ksx ;k miHkksx fd;k tkrk gks ;k ugha vkSj
blds vUrxZr lM+d] ekxZ] cktkj] x`g&iFk] ;k jk Lrk pkgs og vke jkLrk gks ;k u
gks] vkSj dksbZ vU; LFkku tgka turk dks izos”k dh vuqefr gks ;k vkus&tkus dk
vf/kdkjh gks ;k ftl ij mUgsa tkus dk vf/kdkjh gks] Hkh gSA
v/;k;&nks
tho vukf”kr inkFkZ ds iz;ksx ij izfrcU/k vFkok izfr’ks/k
tho vukf”kr inkFkZ
ls dfri; oLrqvksa
ds fuekZ.k ds iz;ksx
ij izfrcU/k vFkok
izfr’ks/k
3- ¼1½ jkT; ljdkj] vf/klwpuk ls] mÙkjk[k.M jkT; ds Hkhrj IykfLVd vFkok tho vukf”kr
inkFkZ] tks jkT; ljdkj }kjk vf/klwpuk esa fofufnZ’V ekudksa l s vlaxr gksrs gSa] ds
mRiknu] Ø;] foØ ;] H k.Mkj.k] forj.k vkSj mi;ksx ij izfrcU/k vFkok izfr’ks/k
vf/kjksfir dj ldsxhA
¼2½ jkT; ljdkj] vf/klwpuk ls iSfdax ds izdkj] vkdkj] yscy vkSj lajpuk ;k mlds
iz;ksx vkSj fuLrkj.k] ftlesa vi?kVu o iqu%pØ.k ds ekud vFkok ekun.M lfEefyr
gSa] ds fufeÙk fuekZrk vksa] forjdksa vkSj vU; O;fDr;ksa] tks oLrqvksa dk mRiknu vFkok
O;ogj.k djrs gSa] ij nkf;Ro vf/kjksfir dj ldsxhA
lkoZtfud
ukfy;ksa] ey
ukfy;ksa vkSj ty
fudk; esa tho
vukf”kr dwM+k&
dpjk Qsadus ij
izfrcU/k
4- ¼1½ dksbZ Hkh O;fDr] Lo;a ;k nwljs ds }kjk] tkucw>dj ;k vU;Fkk] fdlh ukyh] oasfVys”ku
“kk¶V] ikbZi o QhfVa x pkgs futh vFkok lkoZtfud ty fu dkl ls tqM+k gks] ugj]
rkykc] ukys] unh esa dksbZ Hkh tho vukf”kr dwM+k&dpjk ;k tho vukf”kr FkSys vFkok
ik= esa tho ukf”kr dwM+k&dpjk ugha Qsadsxk ;k Qsadok;sxkA
¼2½ dksbZ Hkh O;fDr tkucw>dj ;k vU;Fkk] flok; ,sls izfØ;k ds vuqlkj vkSj ,sls lqj{kk
ekudksa dk ikyu fd;s tkus ds i”pkr~] tSlk fofgr fd;k tk;] dksbZ tho ukf”kr ;k
tho vukf”kr dwM+k&dpjk fdlh lkoZtfud LFkku ;k fdlh yksd Ik;Zoyksdu ds fy,
[kqys LFkku ij ugha Mkysxk ;k Mkyus dh vuqKk nsxk] tc rd fd &
¼d½ dwM+k&dpjk fdlh cUn dwM+snku esa ugha Mkyk tkrk gS( ;k
¼[k½ dwM+s&dpjs ds fuLrkj.k ds fy, {ks= ij vf/kdkfjrk izkIr djus okys LFkkuh;
izkf/kdkjh }kjk fufnZ’V LFkku ij] dwM+k&dpjk ugha Mkyk tkrk gSA
tho vukf”kr
dwM+k&dpjk
tykus ij izfrcU/k
5- dksbZ Hkh O;fDr vuqlwph esa mfYyf[kr fdlh Hkh inkFkZ ls cuk tho vukf'kr
dwM+k&dpjk ugha tyk;sxkA
v/;k; & rhu
tho vukf'kr dwMk&dpjs dk izcU/k
tho vukf”kr
dwM+k&dpjk tek
djus ds fy,
dwM+knku j[kus
vkSj LFkkuksa dh
O;oLFkk djuk
6- LFkkuh; izkf/kdkjh ;k mlds }kjk bl fufeÙk izkf/kd`r fdlh v f/kdkjh dk ;g drZO;
gksxk fd og &
¼d½ mfpr vkSj lqfo/kktud LFkku ij lkoZtfud dwM+snku j[ksxk ;k O;oLFkk djsxk ] ;k
tho vukf”kr dwM+s&dpjs ds fy, vLFkkbZ teko ;k laxzg.k ds fy, LFkku dh O;oLFkk
djsxk(
¼[k½ tho ukf”kr dwM+s&dpjs ds fy, j[ks vkSj vuqjf{kr dpjk isfV;ksa ds vykok tho
vukf”kr dwM+s&dpjs dks vLFkkbZ :i ls tek djus ds fy, vyx dpjk isfV;ksa dh
O;oLFkk djsxk(
¼x½ bl /kkjk ds [k.M ¼d½ ds 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
djsxk(
¼?k½ bl vf/kfu;e ds vUrxZr laxz ghr tho vukf”kr dwM+s&dpjs d s iqu% pØ.k dk izcU/k
djsxk(
¼³½ ,sls leLr dwM+nkuksa ds vkleku dh vksj eq¡g [kqyus okys Åijh Hkkx esa cUn gksus dh
lqfo/kk gksuh pkfg,A
tho vukf”kr
dwM+k&dpjk vkfn
dks laxzfgr vkSj
tek djus dk
Lokfe;ksa vkSj vf/k&
Hkksfx;ksa dk drZO;
7- lHkh Hkwfe vkSj Hkouksa ds Lokfe;ksa vkSj vf/kHkwfe;ksa dks fuEufyf[kr drZO; gksaxs %&
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 lkoZtfud dwM+snkuksa ;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+k&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 dj uk vkSj ,sls dwM+knkuksa vkSj dpjk isfV;ksa
dks vPNh gkyr esa j[kuk vkSj mldh ejEer djukA
tho vukf”kr
dwM+k&dpjk vFkok
tho vukf”kr
inkFkZ dks gVkus
dh LFkkuh;
izkf/kdkjh vFkok
l{ke izkf/kdkjh
dh “kfDr
8- LFkkuh; izkf/kdkjh vFkok l{ke izkf/kdkjh fyf[kr uk sfVl }kjk fdlh ,slh Hkwfe ;k
Hkou ds tks tho vukf”kr dwM+s&dpjs vFkok tho vukf”kr inkFkZ 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 vFkok Lokeh ;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] ;fn mldh jk; esa tho
vukf”kr dwMs+&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
,sls vko”;d dne mBk,xk] tSlk og vko”;d le>s rFkk bl vf/kfu;e ds v/khu
cuk, x, fu;eksa esa micfU/kr jhfr ls ,sls O;fDr ds [kpsZ ij mDr dwM+s&dpjs ;k
inkFkZ dk O;;u djsxkA
v/;k;&pkj
'kkfLr vkSj n.M
izos”k vkSj fujh{k.k
dh “kfDr
9- ¼1½ bl /kkjk ds micU/kksa ds v/;/khu jkT; ljdkj }kjk bl lUnHkZ esa tkjh vf/klwpuk
}kjk l”kDr dksbZ O;fDr fdlh LFkku ij] tSlk og vko”;d le>s] ,sls lg;ksfx;ksa
lfgr lHkh leqfpr le;ksa ij izos”k dk vf/kdkj j[ksxk %&
¼d½ jkT; ljdkj }kjk mls fn, x, d`R;ksa ds ikyu ds iz;kstu ds fy,(
¼[k½ bl vf/kfu;e vFkok mlds v/khu cuk, x, fu;eksa ds fdlh micU/k ds v/khu
fn;k x;k vFkok fd;k x;k vFkok cuk, x, dksbZ uksfVl] vkns”k vFkok funsZ”k
dk vuqikyu vFkok dksbZ ,sls d`R;ksa ds lEiknu vkSj mldh jhfr d s fu/kkZj.k ds
iz;kstu ds fy,(
¼x½ fdlh vfHkys[k] iaftdk] nLrkost ;k dksbZ vU; lkexzh ds ijh{k.k ;k fdlh Hkou
esa] tgk¡ bl vf/kfu;e ; k mlds v UrxZr cuk, x, fu;eksa ds v/khu fdlh
vijk/k ds dkfjr gks pqds gksus] gks jgs gksus vFkok gksus dh lEHkkouk ij fo”o kl
djus ds fy, mlds ikl dkj.k gksrs gSa] esa ryk”kh djus vkSj ,sls leLr
vfHkys[k] iaftdk] nLrkost ;k dksbZ vU; lkexzh vfHkxzfgr djus ds fy, ;fn
mlds ikl fo”okl djus ds fy, dkj.k gS fd
blls bl vf/kfu;e ;k mlds va rxZr cuk, x, fu;eksa ds v/khu dkfjr fdlh
n.Muh; vijk/k ds fy, lk{; fn;k tk ldsxkA
¼2½ tho vukf”kr inkFkZ ;k tho vukf”kr dwMs+&dPkjs dks O;og`r djus okyk izR;sd O;fDr
mi/kkjk ¼1½ ds vUrxZr d`R;ksa ds fuoZgu ds fy, mDr mi/kkjk esa l”kDr O;fDr dks
lHkh lgk;rk nsxk vkSj ,slk u djus dh n”kk esa vf/kfu;e ds v/khu n f.Mr fd;k
tk;sxkA
¼3½ tgk¡ rd n.M izfØ;k lafgrk] 1973 ds micU/kksa ds Øe esa bl /kkjk ds v/khu ryk”kh
ysus vkSj vf/kxzg.k djus dh “kfDr ,slh gksxh] tSls fd fdlh izkf/kdkjh }kjk mDr
lafgrk dh /kkjk 94 ds v/khu tkjh okj.V ds v/khu ryk”kh ysus vkSj vf/kxzg.k djus
dh “kfDr gksrh gSA
¼4½ bl /kkjk ds v/khu vf/kxzghr fdlh tho vukf”kr inkFkZ vFkok tho vukf”kr
dwM+k&dpjs dk fuLrkj.k ,slh jhfr ls] tSlk jkT; ljdkj vf/klwpuk }kjk fofufnZ’V
djs] fd;k tk;sxkA
“kkfLr 10- tks dksbZ Hkh bl vf/kfu;e ds fdlh izkfo/kku ;k mlds v/khu cuk, x, fu;e] tkjh
dh x;h vf/klwpuk ;k fn, x,] vkns”k ds mYya?ku esa dksbZ d`R; djrk gS ;k
tucw>dj yksi djrk gS ;k bl vf/kfu;e ds v/khu fdlh vijk/k dks nq’izsfjr djrk
gS ;k mldk Hkkxhnkj gksrk gS] rhu ekg ds lk/kkj.k dkjkokl vFkok tqekZuk] tks vke
ukxfjdksa vkSj QqVdj O;olkf;;ksa ds ekeys esa ` 500] [kqnjk nqdkuksa vkSj O;olkf;d
izfr"Bkuksa ds ekeyksa esa ` 50]000 rFkk fuekZrkvksa vkSj O;olkf;d QeksZa ds ekeyksa esa
` 02 yk[k rd gksxk] ls ;k nksuksa ls nf.Mr gksxkA
n.M 11- tks dksbZ Hkh bl vf/kfu;e ds v/khu fdlh vijk/k ds fy, nks’kfl) gks pqdk gks]
vf/kfu;e ds v/khu fdlh Hkh vijk/k ds fy, iqu% nks’kfl) fd;k tkr k gS rks og
Ik”pkr~orhZ vijk/k ds fy, /kkjk 10 esa izkfo/kkfur n.M ds nqxqus n.M ls n.Muh ;
gksxkA
dEifu;ksa }kjk
vijk/k
12- 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 %
ijUrq ;g 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 vf/kfu;e 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 ,slk 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** ls dksbZ fu;fer fudk; vfHkizsr 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** ls ml QeZ dk Hkkxhnkj vfHkizsr gSA
vijk/kksa dk
laf{kIr fopkj.k
13- bl vf/kfu;e ds v/khu n.Muh; leLRk vijk/k ksa dk fdlh izFke oxZ ds U;kf;d
eftLVªsV }kjk laf{kIr fopkj.k fd;k tk;sxk vkSj n.M izfØ;k lafgr k] 1973 ¼1974
dk 2½ dh /kkjk 262 ls 265 ¼nksuksa lfgr½ ds micU/k ;Fkko”;d ifjorZu lfgr] ,sls
fopkj.k ij ykxw gksaxsA
vijk/kksa dk “keu 14- ¼1½ bl vf/kfu;e ds v/kh u n.Muh; dksbZ Hkh vijk/k] vfHk;kstu lafLFkr fd;s tkus l s
iwoZ ,sls vf/kdkjh }kjk ftls jkT; ljdkj bl fufeÙk izkf/kd`r djs] jkT; ljdkj ds
i{k esa ,slh jkf”k] ftls jkT; ljdkj }kjk vf/klwpuk esa fofufnZ’V fd;k tk;] ds
Hkqxrku ij “kfer fd;k tk ldsxk %
ijUrq ;g fd fdlh ,d ekeys esa ,slk Hkqxrku mlds fy, fu/kkZfjr tqekZus
ls vf/kd ugha gksxkA
¼2½ tgk¡ fdlh vijk/k dk mijksDr mi/kkjk ¼1½ ds vUrxZr “keu fd;k tk pqdk gks]
“kfer vijk/k ds lEcU/k esa vfHk;qDr ds fo:) dksbZ vxzÙkj dk;Zokgh ugha dh tk;sxh
vkSj vfHk;qDr ds vfHkj{kk esa gksus ij mls mUeksfpr dj fn;k tk;sxkA
v/;k;&ik¡p
vif”k’V xksnke dk iathdj.k vkSj Jfed dh lqj{kk
iathdj.k 15- ¼1½ vif”k’V xksnke dk izR;sd lapkyd lHkh izdkj ds tho vukf”kr dwM +k&dpjs ds
Hk.Mkj.k ds fy, bl fufeÙk cuk, x, fu;eksa ds vuqlkj lEcfU/kr LFkkuh; fudk;ksa]
ftuesa xzke iapk;rsa Hkh lfEefyr gSa] ls iathdj.k djk;sxkA
¼2½ mi/kkjk ¼1½ ds v/khu iathd`r lHkh ,tsafl;ka] tks fd tho vukf”kr dwMs+&dpjs dh
lQkbZ vkSj laxzg.k ds fy, dk;Z djsaxh] izR;sd dwMk mBkus okys vkSj lQkbZ] laxzg. k]
Hk.Mkj.k vkSj izcU/ku esa yxk, x, vU; Jfedksa ds nkf;Roksa vkSj igpku dks iznf”kZr
djsxh vkSj mi;qZDr xfrfof/k;ksa esa pkSng o’kZ ls de vk;q ds O;fDr dks lg;ksftr
ugha fd;k tk;sxkA
¼3½ fdlh Hkh iathd`r vif”k’V xksnke ;k Jfed] tks fdlh Hkh dwMs&dpjs] pkg s tho
ukf”kr gks ;k vU;Fkk dh lQkbZ] i`FkDdj.k ;k vU;Fkk fuLrkj.k esa yxs gksa] ij
iqu%pØ.k ;k feJ.k ;k cMs Hk.Mkj.k ;k iqu%pØ.k dsUnz ds fy, ifjogu ds iz;kstu
laxzfgr dwM+s&dpjs ds Hk.Mkj.k] laxzg.k] Ø; vFkok foØ; ds fy, fdlh Hkh izdkj
dk vfHk;ksx ugha pyk;k tk;sxk %
ijUrq ;g fd ,slk lHkh izdkj dk ifjogu dk;Z cUn xkM+h vFkok dUVsuj esa
fd;k tk;sxkA
¼4½ izR;sd iathd`r xksnke vkSj LFkkuh; fudk; vius iathd`r Jfed] tks fd dwMs&dpjs
dh lQkbZ vkSj laxzg.k ds fy, yxk, x, gSa] dks vk/kqfud lQkbZ ds miLdj] twrs ]
nLrkus] ,fizu vkSj vU; lqj{kk ds mik; iznku djuk lqfuf”pr djsxkA
v/;k;&N%
izdh.kZ
jkT; ljdkj }kjk
funsZ”k
16- jkT; ljdkj] bl vf/kfu;e ds izHkkoh fØ;kUo;u ds fy, le;≤ ij ,sls funsZ”k
ns ldsxh] tks mu izkf/kdkfj;ksa] ftUgsa ,sls funsZ”k fn, tk;a] ij muds vuqikyu ds
fy, ck/;dkjh gksaxsA
vuqlwph dks
la”kksf/kr djus
dh “kfDr
17- ¼1½ tgk¡ ,slk djuk vko”;d le>k tk;] jkT; ljdkj] jkti= esa vf/klwpuk }kjk]
vuqlwph ls fdlh tho vukf”kr dh fdlh en dks tksM+ vFkok ?kVk ldrh gS vkSj
,slh vf/klwpuk ds jkti= esa izdkf”kr gksus ij vuqlwph rn~uqlkj la”kksf/kr le>h
tk;sxhA
¼2½ mi/kkjk ¼1½ ds v/khu izR;sd vf/klwpuk bls tkjh fd, tkus ds Ik”pkr~ ;Fkk”kh?kz jkT;
fo/kku lHkk ds le{k j[kh tk;sxhA
izR;k;kstu dh
“kfDr
18- jkT; ljdkj] jkti= esa vf/klwpuk }kjk ;g funs”k ns ldsxh fd bl vf/kfu;e ds
vUrxZr mlds }kjk iz;ksx dh tku s okyh fdlh Hkh “kfDRk ¼/kkjk 20 esa fu;e cukus
dh “kfDr dks NksM+dj½ dks] ,sls ekeyksa esa tSlk vkns”k esa fofufnZ’V fd;k tk;] mlesa
fofufnZ’V vf/kdkjh vFkok izkf/kdkjh }kjk Hkh iz;ksx fd;k tk ldsxkA
Lkn~HkkoiwoZd dh
xbZ dk;Zokgh dk
laj{k.k
19- bl vf/kfu;e ;k mlds v/khu cuk;s x;s fu;e ksa ds v/khu ln~HkkoiwoZd dh x;h ;k
dh tkus ds fy, vk”kf;r fdlh ckr ds fy, jkT; ljdkj ;k LFkkuh; izkf/kdkjh ;k
l{ke izkf/kdkjh] ;k jkT; ljdkj ;k LFkkuh; izkf/kdkjh ; k l{ke izkf/kdkjh ds fdlh
vf/kdkjh ;k deZpkjh ;k jkT; ljdkj }kjk izkf/kd`r fdlh Hkh vU; O;fDr ds fo:)
dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
fu;e cukus dh
“kfDr
20- ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds lHkh ;k fdlh Hkh mi cU/k dks
dk;kZfUor djus ds fy, fu;e cuk ldsxhA
¼2½ bl vf/kfu;e ds v/khu cuk;s x;s leLr fu;e] muds bl izdkj cuk;s tkus ds
Ik”pkr~] ;Fkk”kD; “kh?kz] jkT; fo/kku&e.My ds lnu ds le{k] tc og l= esa gks]
pkSng fnu ls vU;wu dh dkykof/k ds fy,] tks ,d l= esa ;k nk s mRrjksRrj l=ksa esa
lekfo’V gks ldsxh] j[ks tk;saxsA
“kks/k 21- jkT; ljdkj] Bksl vof”k’V izcU/ku ds lEcU/k esa fdUgha “kks/k xfrfof/k;ksa dk vk;kstu
dj ldsxh ;k djk ldsxhA
fujlu vkSj
O;ko`fÙk
22- ¼1½ mÙkj izns”k IykfLVd vkSj vU; tho vukf”kr dwM+k&d pjk ¼mi;ksx vkSj fuLrkj.k dk
fofu;eu½ vf/kfu;e] 2000 ¼mÙkj izns”k vf/kfu;e la0 29 o’kZ 2000½ ¼mÙkjk[k.M
jkT; ds ifjizs{; esa½ ,rn~}kjk fujflr fd;k tkrk gSA
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fofufnZ’V vf/kfu;e 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
vuqlwph
¿/kkjk 2 dk [k.M ¼N½ nsf[k,À
tho vukf”kr dwM+k&dpjk
¼fcuk vkdkj o eksVkbZ ds½
1& ikWfyFkhu
2& uk;yku
3& ih0oh0lh0
4& ikyh&izkfiyhu
5& ikyh&LVkbjhu
6& ikyh&bFkkbyhu Vsjs¶FksysV
7& gkbZ MsuflVh ikyhFkhu
8& yks MsuflVh ikyhFkhu( vkSj
9& vU; /kwuk vkSj cgq inkFkZ tSls ¼,-ch-,l-&,dzhyksuhVªby cVkMkbu LVkbjhu] ih-ih-vks-
&ikyhFkhu vkWDlkbM] ih-lh-&ikWyhdkjcksusV] ih-ch-Vh-&ikyhcwVkbyhu Vsjs¶FkkysV½
bR;kfnA
The Uttarakhand Plastic and Other Non Biodegradable Garbage
(Regulation of Use and Disposal) Act, 2013
[Uttarakhand Act No. 17 of 2013]
INDEX
Sections Particular Page No.
1 2 3
Chapter -I
Preliminary
1. Short title, extent and commencement
2. Definitions
Chapter -II
Restriction or prohibition on use of non-biodegradable material
3. Restriction or prohibition on use of certain things manufactured
from non-biodegradable material
4. Prohibition on throwing non -biodegradable garbage in public
drain, sewers and water bodies
5. Rectriction on burn of non-biodegradable
Chapter- III
Management of non-biodegradable garbage
6. Provision for placement of receptacles and places for deposit of
non-biodegradable garbage
7. Duty of owners and occupiers to collect and deposit non-
biodegradable garbage
8. Power of local authority or competent authority for removal of
non-biodegradable garbage or non-biodegradable material
Chapter-IV
Penalties and Punishments
9. Power of entry and inspection
10. Penalties
11. Punishment
12. Offences by Companies
13. Offences to be tried summarily
14. Compounding of offences
Chapter-V
Registration of Waste Godowns and Safety of Labour
15. Registration
Chapter-VI
Miscellaneous
16. Directions by the State Government
17. Power to amend Schedule
18. Power to delegate
19. Protection of action taken in good faith
20. Power to make rules
21. Research
22. Repeal and savings
The Uttarakhand Plastic and Other Non Biodegradable Garbage
(Regulation of Use and Disposal) Act, 2013
[Uttarakhand Act No. 17 of 2013]
An
Act
to regulate the use and disposal of plastic and other non -biodegradable garbage in the State of
Uttarakhand and for matters connected therewith or incidental thereto.
Be it enacted by the Legislative Assembly of Uttarakhand in the Sixty -fourth Year of the Republic
of India, as follows :-
Chapter -I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttarakhand Plastic and Other Non
Biodegradable Garbage (Regulation of Use and Disposal) Act, 2013.
(2) It extends to the whole of Uttarakhand.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires-
(a) "bio-degradable garbage" means the garbage or waste material capable of
being destroyed by the action of living beings;
(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;
(c) "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, by persons employed in the clearing thereof or the
removal of such matter therefrom;
(d) "local authority" means a Municipal Corporation, a Municipal Council, a
Nagar Panchayat, a Cantonment Board, a Zila Parishad, 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 exposing for
sale 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
p1ace, notwithstanding that there m ay be no common regulation for the
concourse of the buyers and the sellers and whether or not any control is
exercised over the business of the person frequenting the market by the
owner of the place or by any other persons;
(f) “non-biodegradable garbage” means the waste garbage made of non -
biodegradable material;
(g) “non-biodegradable material” means the material including plastic
which cannot be decomposed or degraded by action of micro -organisms,
sunlight or other natural actions and includes goods made or
manufactured from Polythene, Nylon or other plastic substances such as
Poly Vinyl Chlorides (P.V.C.), Poly -Propylene and Poly-styrene specified in
the Schedule to this Act;
(h) "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 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; and
(iv) any person who is liable to pay to the owner damages for the use
and occupation of any land or building;
(i) "owner" includes 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 on account o f himself and others or as an agent, trustee,
guardian or receiver for any other 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
tenant;
(j) "place" means any land or building or part of a b uilding and includes the
garden, ground and out -houses, if any, pertaining to a building or part of
a building.
(k) "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;
(l) "prescribed" means prescribed by rules made under this Act;
(m) "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 th e provisions of the
Environment (Protection) Act, 1986 (29 of 1986); and
(n) "public place" means 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 landing place to which public are granted access
or have a right to resort or over which they have a right to pass.
Chapter -II
Restriction or prohibition on use of non-biodegradable material
Restriction or
prohibition on
use of certain
things
manufactured
from non-
biodegradable
material
3. (1) The State Government may, by notification, impose restriction or
prohibition on the manufacture, sale, purchase, storage, distribution and
use of any plastic or other non-biodegradable material within the State of
Uttarakhand, which is contrary to the norms as the State Government
may, by notification, specify.
(2) The State Government may, by notification, impose requirements on
manufacturers, distributors and oth er persons, who produce or handle
commodities, with respect to the type, size, labeling and composition of
packaging or with respect to its use and disposal including standards or
norms for material degradability and re-cyclability.
Prohibition on
throwing non -
biodegradable
garbage in
public drain,
sewers and
water bodies
4. (1) 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 private or public drainage works, canals,
ponds, streams or rivers, any non biodegradable garbage or any bio -
degradable garbage in a non-biodegradable bag or container.
(2) No person shall, knowingly or otherwise, place or permit to be placed,
except in accordance wi th such procedure and after complying with such
safeguards as may be prescribed, any bio -degradable or non -
biodegradable garbage in any public place or in a place open to public
view, unless-
(a) the garbage is placed in a closed garbage receptacle; or
(b) the garbage is deposited in a location designated, by a local
authority having jurisdiction on an area for the disposal of the
garbage.
Restriction on
burn of non-
biodegradable
5. No person shall burn any non -biodegradable garbage containing any
material mentioned in the schedule.
Chapter- III
Management of non-biodegradable garbage
Provision for
placement of
receptacles
and places for
deposit of non-
biodegradable
garbage
6. It shall be the duty of the local authority, or any officer auth orized by it,
to-
(a) place or provide in proper and convenient situation public receptacles, or
places for temporary deposit or collection of non-biodegradable garbage;
(b) provide separate dust bins for temporary deposit of non -biodegradable
garbage other than t hose kept and maintained for deposit of bio -
degradable garbage;
(c) provide for the removal of contents of receptacles, deposit and of the
accumulation at all places provided under clause (a) of this section;
(d) arrange for recycling of the non -biodegradable gar bage collected under
this Act;
(e) all such receptacles should have the facility to be closed from the upper
side facing the sky.
Duty of owners
and occupiers to
collect and
deposit non-
biodegradable
garbage
7. It shall be the duty of the owners and occupie rs o f all lands and
buildings:-
(a) to collect or to cause to be collected from their respective land 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 dust bins, other than those kept and
maintained for deposit of bio -degradable garbage, of the type and in the
manner prescribed by th e local authority or its officers for collection
therein of all the non -biodegradable waste from such land and building
and to keep such receptacles dust bins in good condition and repair.
Power of local
authority or
competent
authority for
removal of non-
biodegradable
garbage or non-
biodegradable
material
8. The local authority or the competent authority may, after giving notice in
writing to the owner or occupier or part -owner, or person claiming to be
the owner or part -owner of any land or building, wh ich has become a
place of unauthorized stacking or deposit of non -biodegradable garbage
or non-biodegradable material which is likely to occasion a nuisance or is
likely to injure the drainage and sewage system or is likely to be
dangerous to life and heal th, remove or cause to be removed the said
garbage or material so stacked or collected, 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 unde r this
Act.
Chapter -IV
Penalties and Punishments
Power of entry
and inspection
9. (1) Subject to the provisions of this section, any person empowered by the
State Government, by notification in this behalf, shall have a right to
enter, at all reason able times with such assistance as considered
necessary, any place-
(a) for the purpose of performing any of the functions entrusted to him
by the State Government;
(b) for the purpose of determining whether and if so in what manner,
any such functions are to be performed or whether any provisions of
this Act or the rules made there under or any notice, order or
direction served, made or, given under this Act is being or has been
complied with;
(c) for the purpose of examining any record, register, document or any
other material object or for conducting a search of any building 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 o ther
material object if he has reasons to believe that it may furnish
evidence of the commission of an offence punishable under this Act
or the rules made thereunder.
(2) Every person handling any non -biodegradable material or non -
biodegradable garbage s hall 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 be punished under this Act.
(3) The provisions of Code of Criminal Procedure, 1973, shall, so fa r 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 of the said Code.
(4) Any non -biodegradable garbage or non -biodegradable material seized
under this section shall be disposed of in the manner as the State
Government may, by notification, specify.
Penalties
10. Whoever is guilty of any act or intentional omission in contravention of
any of the provisions of this Act, or of any rules, notifica tion or order
made, issued or given under this Act, or abets or is accessory to the
commission of an offence under this Act shall be punishable with three
months simple imprisonment or fine, upto ` Five hundred in case of
individuals and petty retailers, u pto ` Fifty thousand in case of retail
shops and business enterprises and upto ` Two lakhs in case of
manufacturing and trading firms, or with both.
Punishment 11. Whoever having been convicted of an offence under this Act is convicted
again of any offen ce under this Act shall be punishable for the latter
offence with double the penalty provided in section 10 above.
Offences by
Companies
12. (1) If the person committing any offence punishable under this Act is a
Company, every person who, at the time of the commission of the
offence, was in charge of, and responsible to the Company for the
conduct of the business of the Company, as well as the Company shall be
deemed to be guilty of the offence and shall be liable to be proceeded
against and punished accordingly:
Provided that nothing contained in this Act shall render any such
person liable to any punishment provided in this Act, if he proves that the
offence was committed without his knowledge or that he exercised all
due diligence to prevent the commission of the offence.
(2) Notwithstanding anything contained in sub -section (1) above, where an
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 is attributa ble to any gross negligence 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 liable to be proceeded against an d
punished accordingly.
Explanation- For the purposes of this section-
(a) "Company" means any corporate body and includes a firm or other
association of individuals; and
(b) "Director" in relation to a firm means a partner in the firm.
Offences to
be tried
summarily
13. All offences under the Act shall be tried in a summary way by a Judicial
Magistrate of the First Class and the provisions of sections 262 to 265
(both inclusive) of Code of Criminal Procedure, 1973 (2 of 1974) shall, as
far as may be, apply to such trials.
Compounding of
offences
14. (1) Any offence punishable under this Act may, before the institution of the
prosecution, be compounded by such officer as may be authorized by the
State Government in this behalf, on payment, for credit to the State
Government, of such sum as the State Government may, by notification,
specify :
Provided that such payment in any single case shall not exceed the
fine prescribed for the same.
(2) Where any offence has been compounded under sub -section (1) above,
no proceeding shall be taken against the offender, in respect of the
offence as compounded, and the offender, if in custody, shall be
discharged.
Chapter-V
Registration of Waste Godowns and Safety of Labour
Registration 15. (1) Every operator of Waste Godowns will obtain registration from
concerning local bodies including Gram Panchayats for storage of any
type of non -biodegradable garbage as per provisions of rules made on
this behalf.
(2) All agencies entrusted for cleaning and collection of non -biodegradable
garbage as registered under sub -section (1) will disclose the identity and
responsibilities of each rag picker and other labour engaged in cleaning,
collection, storage and management of garbage and no person below the
age of fourteen would be engaged in the aforesaid activities.
(3) No registered waste godown or labour involved in cleaning, segregating
or otherwise disposing any garbage, whether biodegradable or otherwise
will be prosecuted in any way for storing, collecting, sale or purchase of
collected garbage for the purpose of recycling or composting or transport
to bigger collection and recycling centers :
Provided that all such transportation should be done in closed
wagons or containers.
(4) All registered godowns and local bodies w ill provide modern cleaning
equipments, shoes, gloves, aprons and other safety measures to their
registered labour involved in cleaning and collection of garbage.
Chapter-VI
Miscellaneous
Directions by
the State
Government
16. The State Government m ay from time to time, issue any such directions
for the efficient administration of this Act and it shall be binding on the
authorities to which such directions are issued to comply with the same.
Power to 17. (1) Where it is expedient to do so, the State Government may, by
notification in the Official Gazette, add to or omit from the Schedule any
amend Schedule item of non -biodegradable waste and thereafter the Schedule shall be
deemed to be amended accordingly.
(2) Every notification under sub -section (1) shal l be laid, as soon as may be,
after it is issued, before the State Legislative Assembly.
Power to
delegate
18. The State Government may, by order published in the Official Gazette,
direct that any power exercisable by it under this Act (not including th e
power to make rules under section 20) may also be exercised, in such
cases as may be specified in the order, by such officer or authority, as my
be specified therein.
Protection of
action taken in
good faith
19. No suit, prosecution or the legal proce edings shall lie against the State
Government or the local authority or the competent authority or any
other officer or other employees of the State Government or of the local
authority or the competent authority or any other person authorized by
the State Government for any thing which is in good faith done or
intended to be done under this Act or the rules made thereunder.
Power to make
rules
20. (1) The State Government may make rules for the purposes of carrying out
of all or any of the provisions of this Act.
(2) Every rule made by the State Government under this Act shall be laid as
soon as may be, after it is made, before the State Legislative Assembly
while it is in session, for a total period of fourteen days which may
comprise in one session or in two successive sessions.
Research 21. The State Government may conduct or get conducted any research
activity that is ancillary to solid waste management.
Repeal and
savings
22. (1) The Uttar Pradesh Plastic and Other Non -biodegradable (Regulation of
Use and Di sposal) Act, 2000 (Uttar Pradesh Act No. 29 of 2000) (to the
context of the State of Uttarakhand) is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under
the said Act shall be deemed to have been done or taken under the
corresponding provisions of this Act.
SCHEDULE
[See clause (g) of section 2]
NON-BIODEGRADABLE GARBAGE
(Irrespective of any size and thickness)
1. Polyethylene
2. Nylon
3. P.V.C.
4. Poly-propylene
5. Poly-styrene
6. PET- Poly-Ethylene terephthalate
7. HDPE-High density Polyethylene
8. LDPE-Low density Polyethylene and
9. Other resins and multi materials like ABS (Acrylonitrile butadiene styrene), PPO
(Polyphenylene oxide), PC (Polycarbonate), PBT (Polybutylene terephthalate) etc.