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Union of India - Section

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

4. [ Responsibility of the occupier and operator of a facility for handling of the wastes

.- (1) The occupier and the operator of a facility shall be responsible for proper collection, reception, treatment, storage and disposal of hazardous wastes listed in Schedules 1, 2 and 3.]
(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].
(3)[ It shall be the responsibility of the occupier and the operator of a facility, to take all steps to ensure that the wastes listed in Schedules 1, 2 and 3 are properly handled, and disposed of without any adverse effects to the environment.] [ Inserted by S.O. 24(E), dated 6.1.2000 (w.e.f. 6.1.2000).][4-A. Duties of the occupier and operator of a facility.-It shall be the duty of the occupier and the operator of a facility to take adequate steps while handling hazardous waste to,-
(i)contain contaminants and prevent accidents and limit their consequences on human and the environment; and
(ii)provide persons working on the site with information, training and equipment necessary to ensure their safety.