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Union of India - Section

Section 7 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

7. "common treatment, storage and disposal facility" means a common facility identified and established individually or jointly or severally by the State Government, occupier, operator of a facility or any association of occupiers that shall be used as common facility by multiple occupiers or actual users for treatment, storage and disposal of the hazardous and other wastes;