Section 34 in Atomic Energy (Radiation Protection) Rules, 2004
34. Decommissioning of radiation installation.-
(1)When a radiation installation or radiation generating equipment ceases to be in use, the employer shall ensure its decommissioning.(2)No employer shall decommission a radiation installation without the prior approval of the competent authority.(3)The decommissioning plan shall take due cognizance of disposal of radioactive wastes, recycling of materials, and reuse of equipment and premises.(4)The licensee shall comply with such directive as may be issued by the competent authority to ensure adequate protection of the persons in and around the decommissioned installation.
