Section 40 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016
40. [ "waste collector" means a person who collects hazardous and other wastes on behalf of actual user or operator of disposal facility from the occupier;] [Inserted by Notification No. G.S.R. 178(E), dated 1.3.2019 (w.e.f. 4.4.2016).]
(2)Words and expressions used in these rules and not defined but defined in the Act shall have the meanings respectively assigned to them in the Act.
