Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(4)The operator of the treatment, storage and disposal facility shall be responsible for safe and environmentally sound operation of the treatment, the storage and disposal facility and its closure and post closure phase, as per guidelines issued by. the Central Pollution Control Board from time to time.