Delhi act 009 of 2008 : The Delhi Degradable Plastic Bag (Manufacture, Sale, and Usage) and Garbage (Control) (Amendment) Act, 2008 (Delhi Act 9 of 2008)

(T^0BEPUBLISHED ^INPART-[V^{OF THE}DELHI

GAZETTE-EXTRAORDINARY)

GOVERNMENT ^OFNATIONAL CAPITAL

TERRITORY^OFDELHI

DEPARTleNT OF LAW JUSTICE

AND LEGISLATIVE AFFAIRS

8TH LEVEL, C-WING, DELHI SECRETARIAT,

I.P.ESTATE, ^NEWDELHI

*-. vf

No.r.14(17)/LA.2008)ICIau'l ^'54"9'4Dated^{the plA}November, ²⁰⁰⁸

NOTIFICATION

No.1?

14(17)/LA-2008/

-The

following ^Actof the

Legislative Assembly

of the National

Capital Territory ^ofDelhi received^theassent of^theLieutenant Governor of Delhi^onthe 8'" November, ^2008andis

hereby published ^for

general

information:-

"The Delhi

Degradable

Plastic

Bag

(Manufacture,

Sale,

and

Usage) and

Garbage

(Control) (Amendment)

Act,

2008

(Delhi ^Act9of

2008)

(As passed by ^the

Legislative Assembly ^oftheNational

Capital Territory of

Delhi^onthel1'h September,

2008)

[8'h

November,

2003]

An Act to amend the Delhi

Degradable

Plastic

Bag (Manufacture,

Sale and Usage) ^and

Garbage (Control) ^Act,

2000,

BE it

enacted

by

the

Legislative Assembly

of the National

Capital Territory

of Delhi in the Fifiy-ninth ^Yearofthe

Republic ^ofIndia^asfollows:-

1. Short title and commencement. ^-

(i)

This Act may be called the Delhi

Degradable

Plastic

Bag (Manufacture, ^Saleand

Usage) ^and

Garbage (Control) (Amendment) Act,

2008.

(2) ^Itshall^comeinto

force^{onsuchdateasthe}Government may,

by

notification^inthe official

Gazette,

appoint.

2. Amendment of the

preamble. ^-

In the Delhi

Degradable

Plastic

Bag (Manufacture,

Sale and Usage) ^and

Garbage (Control) ^{Act, 2000}

(Delhi ^Act6of

2001) (hereinafier

referred^toas"the principal Act") ^inthe

preamble, ^forthewords

"reduce^theuseof

plastic

bags, throwing ^or depositing

non-biodegradable garbage" cecurring

after^thewords^"in

recycled plastic bags," ^and before the words "in

public

drains",

the words "and to

reduce the usage of

non-biodegradable plastic bags, throwing ^or

depositing

garbage ^or

disposable religious

material" shall^besubstituted. 3.Amendment of

section 2. ^—

In the

principal

Act,

in section 2 ^v

(i) ⁱⁿclause

(a), ^forthewords

"non-biodegradable recycled plastic bags" occurring ^atthe end

thereof,

the

words

"degradable

and or

non-degradable

plastic bags using virgin

or recyclable

materials;

"

shall be

substituted;

and

(ii) ^Inclause

(k), ^forthewords

"recycled,

colored

degradable plastic

bags;", ^the words

"

recycled

colored

degradable ^andor

non-degradable plastic

bags;

"

shall ^besubstituted. (iii)

after

clause

(in), ^the

following

clause

shall^be

added,

namely:-

"(mm) "plastic bag"

means ^a

plastic

bag

which ^hasaself

carrying

feature commonly

known^{asvest type}bag, ^{or any}other feature^usedto

carry commodities such as "D"

punched

bag".

4. Amendment of

Chapter ^{II. - In}the

principal

Act,

in

Chapter

7

II,

in the

heading,

after the word

"FOOD"

occuring ^atthe

end,

the word "STUFF" shall be added.

5. Amendment

of section 3. —

In the

principal

Act,

in section

3-

(i) ^fortheshoulder

heading, ^the

following

shoulder

heading

shall ^be

substituted,

namely:-

"Prohibition ^of

manufacture, ^saleand usage, ^etcof

recycled plastic bags ^forfood

stuff-'2

(ii) ⁱⁿsub-section ^{(1), forthe}words^"or

containers",

occuring

after^thewords ^"anyrecycled plastic

bags" ^andbefore ^thewords^"for

storing," ^the

words,

"both

degradable ^andnon degradable"

shall^be

substituted;

(iii) ^forsub-section ^{(2), the}

following

sub—section

shall^be

substituted,

namely:-

"(2) ^No

licence, ^forthe

manufacture, ^saleof

recycled plastic bags ^both

degradable ^{andor non-} degradable

referred^toinsub-section ⁽¹⁾granted ^orreceived under^anylawbefore ^thedateof the commencement of the Delhi

Degradable

Plastic

Bag (Manufacture,

Sale and

Usage)

and Garbage (Control)

(Amendment) ^Act,2008,

shall entitle^theholder thereof ^{or any}other person on his behalf to commence

or

carry

on such business."

6. Insertion of new section 33 ^-

In

the

principal

Act,

afier section

3A,

the

following

sections shall be

inserted,

namely:-

"

3B.

Applicability

of section 3A.- The

provisions

of section 3A shall be

applicable from such date

in

respect

of such sections and

chapters

and in

respect

of such persons, groups, institutions,

associations,

and business

establishment, ^asthe^case may be^asthe Government may, by

notification in the official

Gazette,

appoint

and different

dates may be

appointed

for different

areas.

3C,

Regulation

of

earlier licences issued- No

licence,

for the

manufacture,

sale of recycled

plastic^{bags both}

degradable ^and

non-degradable

referredⁱⁿsub~section

(l) ^ofsection

3,

granted ^orreceived

under^anylawbefore^{thedate of} commencement of the Delhi

Degradable

Plastic

Bag (Manufacture,

Sale and

Usage) and

Garbage (Control) (Amendment)

Act, 2008,

shall entitle^theholder thereof^or any other person ^onhis behalf^to

commence^or

carry ^onsuch business ^to manufacture for

sale,

or ^use

any recycled plastic bags

for

storing, carrying ^or packing ^offood

stuff within Delhi."

7. Amendment of section ^{4. - In}

the

principal

Act,

in section 4 ^-

(i) ⁱⁿsub—section

(1),

afier^theword

"garbage", ^the

words^"or

disposable religious materials" shall be

inserted;

(ii) ⁱⁿsub-section

(2)-

(a) ⁱⁿclause

(a), ^forthe

opening

words^"the

garbage", ^thewords^"the

garbage ^or disposable religious

material" shall^be

substituted; (b)

after clause

(b), ^the

following

clause shall ^be

inserted,

namely:-

"(c) ^the

disposable religious

material^is

deposited ⁱⁿ

specified receptacles provided by ^thelocal

authority,"

8. Substitution of new section for section

5. ^—

In the

principal

Act.

for section

5,

the

following section shall be

substituted,

namely:-

"5.

Provision for

placement

of

receptacles

and

places

for

deposit

of

garbage

and disposable religious

material. ^{— The}local

authority, ^or

any officer authorized

by

it,

shall ^-—

(a) provide separate

receptacles/

dhalaos /dustbins ^for

non-biodegradable

garbage ^andbio- degradable garbage ^fortheir

temporary

deposit,

collection, ^and

transportation up ^totheir final disposal;

(b) provide designated

enclosures^for

placing ^of

disposable religious

materialⁱⁿriver

Yamuna; (c)

ensure

timely ^and

regular

removal^ofthecontents ^of

receptacles ^atall

places provided by

it; and

(d) ^make

adequate provision ^ofthe

receptacles ^/dhalaos^/

dustbins,

whether

authorized^or

not, ^to ensure that

they

do not

become a source of

nuisance and are not

easily approachable

by stray animals,

"

9.

Substitution of new section

for section 6. ^-

In

the

principal

Act,

for section

6,

the

following section shall be

substituted,

namely:-

"6. Duties of

occupier

of

land and

building. ^—

It shall be

the

duty

of the owners and occupiers ^{of landand}

buildings,

resident welfare

associations,

market

traders' associations

(if any), jointly

and

severally,

to collect and

segregate

different

types

of garbage ^fromtheir

respective ^landand

buildings ^andto

deposit ^itin

specific public receptacles ^or

dhalaos/dustbins

provided ^forthepurpose by ^the

respective

local authorities,"

10.

Substitution of new section

for section 7. ^—

In the

principal

Act,

for section

7,

the

following section shall be

substituted,

namely:-

"7.

Power of local

authority

for

removing garbage

or

disposable

religious

material,

- The

local

authority may, by

notice in

writing,

direct the owner or

occupier

to remove

garbage

or

3

disposable

religious

material stacked^orcollected^{on anyland or}

building

under ^hiscontrol^{and if} such

directions^arenot

followed, ^thelocal

authority

shall forthwith^takesuch

steps ^as

may^be necessary for the removal of such

garbage ^or

disposable religious

material^atthe ^costof such person which shall be recovered ^asarrears of land revenue."

11. Amendment

of section 8. ^—

In the

principal

Act,

in section 8 ^—

(i) ^inthe

opening paragraph,

afier^theword

"degradable" ^andbefore^theword

"shall",the

words,

"and or non

degradable plastic bags

using virgin ^or

recyclable

material(s)"

shall

be

inserted;

(ii) ^forclauses ^(a),(b) ^and

(c),the

following

clauses shall^be

substituted,

namely:-

"(a) ^thatthe

recycled

bags

shall^becoloured^and

pigmented ^andanydye ^usedin manufacturing ^ofsuch

plastic bags

shall^beinaccordance^withthe

Pigments ^and Dyes

listed^inIS9833: I981.

Reprocessing ^or

recycling ^isundertakenⁱⁿ accordance with IS 14534: 1998 titled "Guidelines for

recycling

of

plastics? Any type ^of

bags ^somanufactured shall^be

marked^asfollows:

(i) degradable ^/non

degradable plastic

bags, ^asthecase

may^be; (ii)

virgin/recycled plastic bags, ^asthecase

may be; (iii)

unsafe^for

carrying

food, ^incaseof

recycled plastic bags;

(iv) ^nameandaddress^ofthe

manufacturer;

(b) ^no

person shall

manufacture, stock,

distribute^orsell

plastic bags ^madeof

virgin ^or recycled, degradable ^ornon

degradable plastic

bags

which^{are less than8x12} inches

(20

x30

cms)

in size and with

thickness less than 40

microns;

(c) plastic bags

manufactured^outofvirgin plastic

shall^beof

natural^orwhite colour."

12 .

Amendment of section 10. ^r

In the

principal

Act,

in

section

10,

in sub-section

(1) ^—

(a) ⁱⁿ

clause

(a), ^forthe

expression, "Chapter ^{II and}

Chapter ^{IVof this}

Act", ^the

expression

"Chapter ^11,

Chapter ^IIAand

Chapter ^{IV ofthisAct"}

shall^be

substituted;

(b) ^forclause

(b), ^the

following

clause shall^be

substituted, namely:-

"(b)

contravenes

any

provision ^of

Chapter ^IIIofthisActshall^be

punishable-

(i) ^forthe

first

offence, ^withafinewhich may extend^toone thousand rupees;

(ii) ^forany second^or

subsequent

offence, ^with

imprisonment

for a term

which may extend^to

fifieen

days ^orwith fine which may extend^tofive

thousand rupees, ^orwith

both

13. Amendment of section 11. ^-

In the

principal

Act,

in section

ll,

in

the

Explanation—

(i) ⁱⁿclause

(a),

after^thewords

"firms^or"and

before^theword

"other",

the words

"industry or" shall

be

inserted;

(ii) ⁱⁿclause

(b), ^{fortheword"of"}

occuring

afier ^theword"firm"^and

before the words "a managing", ^theword"or"

shall^besubstituted.

4

14. Amendment of section 14. ^-

In the

principal

Act,

in section

14,

in sub-section

(1),

for the words "before the

institution",

occuring

afier the words "this Act

may,"

and before the words "of the

prosecution",

the words "either before or afier the institution" shall be

substituted."

w

(Savita Ran) Joint

Secretary (Law)

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