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Union of India - Section

Section 39 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

39. "waste oil" means any oil which includes spills of crude oil, emulsions, tank bottom sludge and slop oil generated from petroleum refineries, installations or ships and can be used as fuel in furnaces for energy recovery, if it meets the specifications laid down in Part-B of Schedule V either as such or after reprocessing.