Section 13(1) in The Environment (Protection) Rules, 1986
(1)The Central Government may take into consideration the following factors while prohibiting or restricting the handling of hazardous substances in different areas:-(i)the hazardous nature of the substance (either in qualitative or quantitative terms) as far as may be in terms of its damage causing potential to the environment, human beings, other living creatures, plants and property;(ii)the substances that may be or likely to be readily available as substitutes for the substances proposed to be prohibited or restricted;(iii)the indigenous availability of the substitute, or the state of technology available in the country for developing a safe substitute;(iv)the gestation period that may be necessary for gradual introduction of a new substitute with a view to bringing about a total prohibition of the hazardous substance in question; and(v)any other factor as may be considered by the Central Government to be relevant to the protection of environment.
