Section 2(e) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989
(e)"hazardous chemical" means,-(i)any chemical which satisfies any of the criteria laid down in Part I of Schedule 1 or listed in column 2 of Part II of this Schedule;(ii)any chemical listed in column 2 of Schedule 2;(iii)any chemical listed in column 2 of Schedule 3;
