Section 2(n) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(n)"threshold quantity" means,-(i)in the case of a hazardous chemical specified in column 2 of Schedule 2, the quantity of that chemical specified in the corresponding entry in columns 3 and 4;(ii)in the case of a hazardous chemical specified in column 2 of Part I of Schedule 3, the quantity of that chemical specified in the corresponding entry in columns 3 and 4 of that part;(iii)in the case of substances of a class specified in column 2 of Part II of Schedule 3, the total quantity of all substances of that class specified in the corresponding entry in columns 3 and 4 of that part.
