Maharashtra Non-biodegradable Garbage (Control) Act, 2006

Maharashtra Act X of 2006 An Act to prevent throwing or depositing non-biodegradable garbage in public drains, roads, wetland, wasteland, water bodies, places open to public view; to regulate the use of non-biodegradable material and for matters connected therewith or incidental thereto. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action to make a law to prevent throwing or depositing non-biodegradable garbage in public drains, roads, wetland, waste-land, water bodies, places open to public view; to regulate the use, of non-biodegradable material and for matters connected there¬with or incidental thereto ; and, therefore, promulgated the Maharashtra Non-biodegradable Garbage (Control) Ordinance, 2006 (Mah. Ord. IV of 2006), on the 27th February 2006; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature; It is hereby enacted in the Fifty-Seventh Year of the Republic of India as follows: —

Act number

Act 10 of 2006

Year

2006

Enacted on

21-04-2006

In force from

21 April 2006

Jurisdiction

Maharashtra State Act

Subjects

Environment Forests And Wildlife

Read the full text of Maharashtra Non-biodegradable Garbage (Control) Act, 2006 section by section on LawLens.

Official source: India Code