Section 38 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016
38. "waste" means materials that are not products or by-products, for which the generator has no further use for the purposes of production, transformation or consumption.
Explanation. - for the purposes of this clause,(i)waste includes the materials that may be generated during, the extraction of raw materials, the processing of raw materials into intermediates and final products, the consumption of final products, and through other human activities and excludes residuals recycled or reused at the place of generation; and(ii)by-product means a material that is not intended to be produced but gets produced in the production process of intended product and is used as such;
