Delhi act 006 of 2000 : The PLASTIC BAG NON-BIODEGRADABLE GARBAGE (CONTROL) ACT, 2000

.

THE

DELHI

PLASTIC BAG

TMANUFAGTTJRE,

SALES^AND

USAGE)

.

AND

A

NON-BIDDEGBADABLE

GARBAGE

(con-mom ACT,

2000

1;

DEPARTMENT OF

ENVIRONMENT '-

GOVT of N. CTof

Delhi

'

THE

DELHI

PLASTIC BAG

(MANUFACTURE,

SALES AND

USAGE)AND

NON-BIODEGRADABLE GARBAGE

(CONTROL) ACT,

2000

(Delhi ^ActNo.6

of2001) (As passed

by ^the

Legislative

Assembly

of the

National

Capital

Territory

ofDeri on

29th

November, 2000).

AN

ACT

to

prevent contamination of

foodstutf carried in

recycled

plastic bags,

reduce the use of plastic bags,

throwing

or

depositing non~biodegradable garbage

in

public

drains,

roads

and

places opento

public

view in

the National

Capital

Territory

ofDelhi

and for matters

connected

therewith or incidental thereto. BE it enacted

by

the

Legislative

Assembly

of the

National

Capital Territory

of

Delhi in the Fifiieth Year

of the

Republic

of

India as

follows:— CHAPTER-I

PRELIMINARY

1.

Short

title,

extent

and commencement

—

(1)

This Act may be called

the Delhi

Plastic Bag

Manufacture,

Sale and

Usage)

and

Non-Biodegradable Garbage

(Control) Act,2000.

(2) ^It

extends^{to the}

whole of the

National

Capital

Territory

of Delhi.

(3) ^Itshall^come

into

force on

such date as

the

Government may,

by

notification in

the official

Gazette, appoint

and

difl'erent dates may be

appointed

for

difi'erent areas.

2.

Definitions

—

In

this

Act,

unless the context

otherwise

requires

:— (a)

"authorization" means

permission granted

by

the Delhi

Pollution Control

Committeefor the

manufacturing

of

non-biodegradable recycled

plastic

bags; (b)

"bio-degradable garbage"

means

garbage

or

waste

material

capable

of being

destroyedby

the

action of

living organism,

heat, light,

radiation,

oxidation or

combination of these

factors; (c)

"food" means

any article used as

food or

drink for

human

consumption

other than drugs ^andwater ^and

includes:—

(a) any article which

ordinarily

enters

into or is used in the

composition

or preparation ^of

human

food,

(b) any

flavouring

matter or

condiment,

and

(c) any other

article which the

government, may

having regard

to

its use,

nature,substance or

quality,

declare

by

notification in the

oflicial gazette

as

food forthe purpose of

this Act. -1.

(d) (e) (f) (g) (h) (i) (i) (k) (l) (m) (n)

(0)

"Government" means

the

Lieutenant Governor of

the

National

Capital

Territory

of Delhi,

referred to in

article 2395A of

the

Constitution;

"Lieutenant Governor" means

the

Lieutenant Governor of

the

National

Capital Territory

ofDelhi

appointed by

the

President under article 239 of

the

Constitution;

"local

authority"

includes the

Municipal Corporation

of

Delhi,

the New Delhi Municipal Council,

the

Delhi

Cantonment

Board,

the Delhi

Development

Authorityor

any

successor

body

to

any of

them and any other

statutory

authority performingmunicipal

functions;

"market" includes any

place

where persons assemble for sale of

meat,

fish,

fi'uits,vegetables,

food,

or

any other articles for

human use or

consumption

with or

withoutthe consent

ofthe owner

ofsuch

place,

notwithstanding

that

there may 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,

or

the

person

frequenting,

the market

bythe owner

of

the

place

or

by any other person;

"non-biodegradable garbage"

means

the waste

garbage

or

material which is not

bio- degradable garbage

and

includes

plastic

material such as

polyethylene, nylon, P.V.C., polypropylene, pet

etc,

which are

not

capable

of being easily

destroyed by

the

actionof

living organisms, light,

heat, moisture,

radiations,

oxidations or

combination ofall

these factors and are

more

specifically

included in

the

Schedule of

Act.

"occupier"

includes—

(i) any person who

for the time

being

is

paying

or

is

liable to

pay

to

the owner

therent or

any portion

of the rent

of the land or

building

in respect

of which suchrent is

paid

or

is

payable;

(ii) ^an

owner

who is in

occupation

of or

otherwise

using

his land or

building;(iii)

a

rent

fi'ee tenant of any land or

building;

(iv) ^an

owner or

tenant

ofany

jhuggi/temporary

structure or

land or

building

in any unauthorized

colony.

(v) any person who is

liable to

pay

to

the owner

damages

for the use

and

occupationof any land or

building;

"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 of 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 thereofwere

let to a

tenant;

"pigments" means

inorganic

and

organic chemical substances used in

manufacturing of

recycled, coloured

plastic

bags;

"place"

means

any land or

building

or

part

of a

building

and

includes the

garden,ground

and

out—houses,

if any,

pertaining

to a

building

or

part

of a

building;"place open

to

public

view"

includes any

place

or

building, monument, fence or balcony

visible to a

person

being in,

or

passing along, any

public

place;"prescribed" means

prescribed

by

rules made

under this

Act;

"public

Analyst"

means

the person

appointed

or

recognized

to

be

the

Government Analysts,

in

relation to

any environment

laboratory

established or

recognized

in the National

Capital

Territory

of

Delhi,

under the

provisions

of the

Environment (Protection) Act,

1986

(29

of

1986);

and

.2.

(p) "public

place"

means

any place

which is open

to use

and

enjoyment

of

the

publicwhether 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

PROHIBITION OF

MANUFACTURE,

SALE AND

USAGE OF

RECYCLED PLASTIC BAGS FOR

FOOD

Prohibition of

manufacture,

sale etc.

of

recycled plastic

bags

for

food— (1)

No person shall

himself or

by any person

on

his

behalf manufacture for

sale,

or

use any

recycled

non-biodegradable plastic

bags

or

containers with or

without

containing inorganic

or

organic

pigments, plasticizers,

lubricants and

stabilizers etc.

which are liable to cause

poisoning

of

food

during storing, carrying

or

packing

of any foodwithin the

National

Capital

Territory

of Delhi.

(2) ^No

licence,

for the

manufacture,

sale of recycled plastic

bags

referred

in'Sub-Section(

I) granted

or

received under any law

before the date ofcommencement

of this

Act,shall entitle

the

holder thereof or

any other person

on

this

behalf to commence or carry

on

such

business. CHAPTER-III

MANAGEMENT OF

NON-BIODEGRADABLE GARBAGE

AND

BIO-DEGRADABLE GARBAGE Prohibition of

throwing garbage

in

public

places,

drains sewer

etc.

(1) ^Noperson,

by

himself or

through another, shall,

knowingly

or

otherwise throw or cause

to

be

thrown in any

drain, ventilation

shafi, pipe and

fittings, connected

withthe

private

or

public

drainage works, any

non-biodegradable

garbage

or

any bio- degradable garbage

in a

non-biodegradable bag likely

to—

(i) impair proper

fiinctioning

of

the

drainage

&

sewage

system; (ii)

interfere with the

free flow or

afi'ect the treatment and

disposal

of

drain and sewage

contents;

(iii) ^be

dangerous

or

cause a

nuisance or

be

prejudicial

to

public health, (iv) likely

to

be

ingested by stray

animals

leading

to

serious

health

hazards.

(2) ^Noperson

shall,

knowingly

or

otherwise, place

or

permit

to

be

placed, except

in accordance with such

procedure and afier

complying

with such

safeguards

as

maybe

prescribed, any

bio-degradable

or

non-biodegradable garbage

in any

public place or

in

place open

to

public

view,

unless—

(a) ^the

garbage

is

placed

in a

garbage receptacle;

or

4

(b) ^the

garbage ^is

deposited

in a

location

designated by

a

local

authority having jurisdiction ^onanarr-a

for the

disposal

of the

garbage. Provision for

placement

of

receptacles

and

places

for

deposit

ofgarhagblt

shall bethe

duty

of the

local

authority,

or

any ofl'icer

authorised

by it,

to—

(a) place ^or

provide

or

place

in proper and

convenient

situation

public

receptacles, depots ^or

places ^for

temporally

deposit

or

collection and final

disposal

of non- biodegradable garbage;

(b) provide

adequate

number of

separate dustbins for

temporary

deposit

of non- hiodegradable garbage

other than

those

kept

and

maintained for

deposit

of

bio- degradable garbage;

(c) provide ^forthe

timely

and

regular

removal ofcontents of receptacles,

deposit

and

ofthe

accumulation at all

places provided

or

appointed by

it under

clause

(a)

of this section; ^and

(d) ^make

adequate provisions

so

that the

receptacles,

depots, places,

dustbins

— authorised and

unauthorimd

—

referred to

above do not

become a

source

of nuisance;

(e) ^make

adequate provisions

so

that the

receptacles, depots,

dustbins or

places

referred to

above do not

become

easily approachable

to

stray

animals. Duties of occupier

of

land and bu

ilding—It

shall be the

duty

of the owners

and

occupiersof 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,

deposits ^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

ofbio-degradable garbage,

of the

type

and in the manner

prescribed

bythe local

authority

for

collection therein of all

the

non-biodegradable

waste

from such

land and

building

and to

keep

such

receptacles/dustbins in

good

condition and repair.

Power of local

authority

for

removing

non-biodegradable garbage

—

The

local authority may,

by

noticeⁱⁿ

writing, require

the owner or

occupier

or

partvowner,

or person

claiming ^to

be the owner or

part

owner

ofany land or

building,

which has

become a

place

of

unauthorized

stacking

or

deposit

of non-biodegradable garbage

and

likely

to occasion a

nuisance,

remove or

cause

to

be removed the said

garbage

so

stacked or collected and

if,

in its

opinion,

such

stacking

or

collection of non-biodegradable

waste is likely ^{to harmthe}

drainage

and sewage

system

or is

likely

to

be

dangerous

to

life and health of human

beings,

it shall

forthwith take such

steps

as

may be necessary

at

the cost of such persons

5

lO. CHAPTER-IV

AUTHORISATION AND

APPEAL

Authorization—(l) Any person

manufacturing non-biodegradable plastic

bags

for purposes other than those mentioned in

Section 3

shall,

by

applying

in the

form as

may be prescribed, ^seek

authorization from the Delhi

Pollution Control

Committee which may grant authorization

provided

that

following

conditions are

satisfied

by

him or

reject

the application ^{as thecase}

may be:-

(a) ^Thatthe

recycled

bags

would be coloured and

pigmented

and

dyes

used in manufacturing

ofthe

plastic bags

shall be in

accordance with the

pigments

&

dyeslisted in IS

9833: I981.

Reprocessing

or

recycling

is

undertaken in accordance with

IS

14534: 1998

titled

"Guidelines for

recycling

of plastics"

and shall be

marked

(i) recycled

bag (ii)

unsafe ^for

carrying

food

(iii) ^Nameand

address of

the

manufacturer

(b) ^Thatthe

minimum thickness of recycled

bags

&

virgin

bags

shall not be less than 20 microns or

any minimum

thickness as

specified by

the

Government; (c)

Carry bags ^or

containers

manufactured out of virgin plastic

shall be of white colour. Appeal ^-

(

1) Any person,

aggrieved by

an

order or

direction of the Delhi

Pollution Control

Committee under section

8, may

appeal

within

thirty days

from the

date of such order or

direction to

the

appellate

authority

notified as

such

by

the

Government for the purpose which may vary,

set

aside or

confirm the said order or

direction.

(2) ^The

decision^ofthe

appellate

authority

under

sub—section

(1)

shall be final and shall not

be

questioned

in any

court

of

law C HAPTER-V

PENALTIES

Penalties ^-

(l)

Whoever ^- (a)

contravenes

any provision

of

chapter

11

and

chapter

IV of

this Act or

fails to

complywith any order or

direction

lawfirlly given

to

him under this Act shall be

punishablewith

imprisonment

for a term

which shall not be less than three months but which may extend^toone

year

or

with

fine which may extend to

twenty

five

thousand rupees ^or

with

both. (b)

contravenes

any

provision

of

chapter

III

of

this Act shall be

punishable

with imprisonment ^fora

term

which may extend to one

month or

with

fine which mayextend to

five

thousand rupees

or

with

both.

2.

Whoever

having

been

convicted of an

offence under this Act

is

again

convicted of any offence under

this Act

shall be

punishable

with

double the

penalty provided

forthe

first ofi'ence.

.5.

11.

3.

Whoever in any

manner

aids or

abets to

the

commission ofan

offence under

this Actshall on

conviction be

punished

with

imprisonment prescribed

for the

offence Offences

by companies

-

(1)

If

the person

committing any ofience

punishable

under

thisAct is a

company, every person

who,

at

the

time of the

commission of the

ofi'ence,

was incharge ofl

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 he proceeded

against

and

punished

accordingly; Provided that

nothing

contained in this

sub-section shall render any such person liable to any punishment provided

in this

Act,

if he proves that the

offence was

committed

withouthis

knowledge

or

that he

exercised all

due

diligence

to

prevent the

commission of

the ofl'ence.

(2)

Notwithstanding anything

contained in

sub-section

(1)

Where an

offence under this Act has been

committed

by

a

company

and

it is

proved

that the

offence has

beencommitted with the consent or

connivance

of;

or

is

attributable to

any gross

negligenceon

the

part

ofany

director, manager,

secretary

or

other

oflicer of

the

company,

such director, manager,

secretary

or

other officer shall also be

deemed to

be

guilty

of

thatoffence and

shall be liable to

be

proceeded

against

and

punished

accordingly. Explanation ^{- For}the purposes

of

this section~

12.

13.

(a)

"company"

means

any

body corporate

and

includes a

firm or

other

association of individuals; ^and (b)

"director" means a

working partner

of a

film of a

Managing

Director or a

full timeDirector or an

Executive Director who earns

salary

from the

company. Offences

by

Local Bodies

-

Notwithstanding anything

contained

above, any oflicer of any local

body

who

fails to

implement any

provision

of this

Act

wilfiilly

shall be

deemedto

be

guilty

of the

oflence and shall

be

liable to

he

proceeded

against

and

punished accordingly. Offences to

be tried

summarily

-

All

ofl'ences under

this Act shall be

tried in a

summaryWay

by

a

Metropolitan Magistrate

and the

provisions

of

Sections 262 to

265

(both inclusive)

of the

Code of

Criminal

Procedure,

1973

(2

of

1974)

shall,

as

far as

may be, apply

to

such

trials. Compounding ^of

ofl'ences ^-

(1) Any

ofl'ence

punishable under

this Act may, before the institution of

the

prosecution

be

compounded,

on

payment

of such amount

for

credit to the

Government, by

such

officers or

authorities as

the

Government may

by

notification in the official

Gazette, specify

in

this

behalf.

(2)

Where any offence has

been

compounded

under

sub-section

(1)

no

proceedings

shallbe

taken

against

the

offender,

in respect

of

the

offence as

compounded.

18.

20.

CHAPTER-VI

MISCELLANEOUS

Direction

by

the

Government

-

The

local

authority

shall carry

out

such

directions as may

be

issued to

it,

from time to

time,

by

the

Government for the

efficient

administrationof

this Act. Power to

amend

Schedule

-

(1)

Where it is

expedient

to

do so, the

Government may, inthe

public

interest and in

consultation with the

Public

Analyst, by notification in the official

Gazette,

add to,

or

omit from the

Schedule any item

ofnon-biodegradable

waste and

thereafier the

Schedule shall be

deemed to be

amended

accordingly.(2) Every

notification under

sub—section

(1)

shall

be

laid,

as

soon as

may be after it

is made,

before the State

Legislative

Assembly

of the

National

Capital

Territory

ofDelhi. Power to

delegate

-

The

Government, may,

by

order

published

in the

oflicial

Gazette, direct that any power

exercisable

by

it under

this Act

(not

including

the power

to

makerules under section

19) may also be

exercised,

in such cases as

may be

specified

in

the order,

by

such

officer or

authority,

as

may be

specified therein. Protection of action taken in

good

faith

-

No

suit, proseuction or

other

legal proceedings shall lie

against

the

Government or

the

local

authority

or

any officer or

other

employees of the

Government or

of the

local

authority

or

any other person

authorized

by

the Government,

for

anything

which is in

good

faith done or

intended to

be

done under

thisAct or

the rules made

thereunder. Other laws not

affected

-

The

provisions

of this

Act are

in

addition to,

and not

in derogation

of the

provisions

ofany other law

for the

time

being

in

force. Power to

make

rules

-

( 1)

The

Government may

subject

to

the

condition of

previous publication,

make rules for

the purposes

of

carrying

out

the

provisions

of this Act.

(2) ^In

particular,

and

without

prejudice

to

the

generality

ofthe

foregoing powers,

suchrules may

provide

for all or

any of the

following matters,

namely

:-

(a)

prescribing

the

procedure and

safeguards

to

be

compiled

with for

placing

or permitting

to

be

placed any

bio-degradable

or

non—biodegradable garbage

inany

public

place

or

in a

place open

to

public

view

-

Section

4(2).

(b) prescription

of the

form of

application

for'seeking

authorization and the

fee payable

with the

application

for the grant

ofauthorizaticn

-

Section

8(1)

(c) provide ^for

the

delegation

of the powers and

fimctions conferred

by

this Act on the

Government to

subordinate oflicers or

authorities

-

Section 17.

(d) provide

for. the

delegation

ofthe powers and

functions

regarding compounding of offences

by

the

Government to

subordinate officers or

authorities

-

Section1

4.

a

sea

21.

(e) ^thematters

which are

to

be and may be

prescribed under this

Act.

(3) Every

rule made

by

the

Government under this Act shall be

laid,

as

soon as

may beafter it

is

made,

before the

House of

the

Legislative

Assembly

ofthe

National

Capital Territory

of Delhi,

while it

is in

session,

for a

total

period

of

thirty days

which maybe

comprised

in one

session or

in two or

more

successive

sessions,

and

it",

before the expiry

of

the session

inunediately following

the session or

the successive sessions aforesaid,

the House ofthe

Legislative

Assembly agrees in

making any modificationin

the rules or

the House agrees that the

rule

should not

be

made,

the rule

shall thereafier have efl'ect

only

in such

modified form or

be ofno

eEect,

as

the case

may be; so,

however,

that any such

modification or

annulment shall be

Without

prejudiceto

the

validity

of

anything

previously

done under

that rule. Power to remove

difficulties

-

(I)

Ifany

difiiculty

arises in

giving

effect to

the

provisions of this

Act,

the

Government may,

by

order

published

in

the

official

Gazette,

make such provisions,

not in

consistent with the

provisions

of

this Act as

appear

to it to

be

necessary or

expedient

for

removing

the

difiiculties :

Provided that no

such order

shall be made afier

the

expiry

ofa

period

of two years fromthe

date of commencement

of

this Act.

(2) Every

order

made under this section

shall,

as

soon as

may be

afier it is

made,

be laid before the

House of

the

Legislative

Assembly

ofDelhi,

SCHEDULE

[See Section

201)]

Non-Biodegradable Garbage1 .

Polyethylene 2'

Nylon

3,

P.V.C.

4,

Polyropylene

5.

Polystyrene

9

GOVERNMENT OF

NATIONAL

CAPITAL TERRITORY OF

DELHI

(DEPARTMENT OF

ENVIRONMENT,

FORESTS &

WILD

LIFE)VI

LEVEL,

C-WING,

DELHI

SECRETARIAT

1.1".

ESTATE,

NEW

DELHI

—

110002

No. F. 4

(32)/LA/2000/Env./6297 Dated : 19

September,

2001

NOTIFICATION

No.

F.4(32)/LA/2000/Errv./6297—In exercise of the powers conferred

by

sub-section

(3)

of section 1

of

the Delhi

Plastic

Bag

(Manufacture,

Sales and

Usage)

and

Non-Biodegradable

Gar- bage

(Control) Act,

2000

(Delhi

Act No. 6

of 2001),

the

Lieutenant Governor of

the

National Capital

Territory

of Delhi

hereby appoints

the 2nd

day

of October,

2001 as

the date on

which thesaid Act shall come

into

force, except

the

provision

of chapter

HI

(Management ofNon»Biode-gradable

Garbage

and

Biodegradable

Garbage)

which shall come

into

force on

the

aforesaid datein

only

the

following colonies/areas, namely

:-

Local

Bog}; Areas/Colonies

1.

Municipal Corporation

of Delhi

South Zone :

Ward No. 57 l.

Anupam Apartment

Saket

2.

Qutab International Area

3,

Qutab

Encl. & DDA

Flats,

Katwaria Sarai

4.

DDA

Flats,

Ber

Sarai W rd N0. 59

S.

Saket ^— M-Block,

D-Block, PVR,

B-Block, ABCD-Block, F-Bloelg

H-Block

6.

Pushp

VLhar

7.

S.F.S. Flats Saket

8.

Shekh Sarae

Ph-I,

C-Block &

B-Block Ward Na. 11

9.

Shivalik

Colony

10.

Block Nos.

3,

4, 5, 6,

7, 8,

9

Malviya Nagar

11,

Sarvodaya

Enclave 12'

Geetanjali

13.

Navjeevan

Vihar

14.

HTS.

Colony

on

Aurobindo

Marg Ward No. 12

[G.K.-![

15. A-B

Block G.Kl~I

16.

R.G.,

E-Block Kailash

Colony

17.

A, B,

E

Block Kailash

Colony

18. N

Block G.K. I

19.

M,W,S. Block

Market,

G.K. I

20.

C-E

Block,

GK. I

.9.

2].

RS.

Block,

GK.

I

22.

Asiad

Vlllage

23.

Swami

Nagar

24.

Masjid

Moth Ph.

1,

DDA

Flat

25.

Masjid

Moth DDA Flats Ph. 11

26.

Pampose

Enclave

27.

D.E.F.,

Block

East of Kailash

28.

Panchsheel Park

29.

Panchsheel Enclave

30.

Chirag

Enclave

31.

Sadhna Enclave

32.

Hemkunt

Colony

33.

Kailash Hill

34.

Mount Kailash

35.

G.K.

Enclave Ward No. 13

Hauz

Khas

36. B.

2,

B-4, B—S,

Safdarjung

Enclave

37.

Green Park

Extension

38.

Green Park

(Main)

39.

C-1, C-2,

Bhim

Nagari

40.

Aurbindo Place

Market

41.

Safdaxjung

Area

42.

Hauz

Khas Enclave

43,

DDA

Flats Munirka

44.

Hauz

Khas Extension

45,

Bhikaji

Kama Place Ward No. 14

{Gulmohar

Park)

46. Hauz Khas Main

47.

Uday

Park

48.

Policy Colony QLrs.

Hauz

Khas

49.

Sarvpriya

Vrhar

50.

DDA S.F.S.

Gulmoha: Park

51. Niti

Bagh

52.

Mayfair Garden,

Gulshan Enclave Ward Na. 15

[R.K.

Puram]

53.

Sector-I,

R.K.

Puram

54.

Sector

IV,

R.K. Puram

55.

Sector

V,

R.K. Puram

56.

Sector

VI,

R.K. Puram

57.

Sector

VII,

R.K. Puram

58. Sector

VIII,

R.K. Puram

59.

Sector

IX,

R.K. Puram

60.

Sector

X,

R.K.

Puram

6].

Sector

XI,

R.K. Puram

62.

Sector

XII,

R.K. Puram

63.

Satya

Niketau

.10.

11

64.

Nanak Pura

65.

South Moti

Bagh—H

66.

Shanti

Niketan

67. Annnd Niketan

68.

Westend

Colony Ward No. 16

[Vasant

Villar!

12