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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Hazardous Wastes (Management And Handling) Rules, 1989

(2)The occupier or any other person acting on his behalf who intends to get his hazardous wastes treated by the operator of a facility under sub-rule (1), shall give, to the operator of a facility, such information as may be specified by the [State Pollution Control Board or Committee] [ Substituted by S.O. 625(E), dated 3.9.1996 (w.e.f. 3.9.1996).].
Additional Information6
" Committee" means Committee notified under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981 in respect of Union territories, vide Rule 2 of the Hazardous Wastes (Management and Handling) Amendment Rules, 1996. [See S.O. 625(E), dated 3.9.1996].