Section 12 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 12 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

12. "exporter" means any person or occupier under the jurisdiction of the exporting country who exports hazardous or other wastes, including the country which exports hazardous or other waste;