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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(k) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(k)"Form" means a form appended to these rules;
(L)"hazardous waste" means any waste which by reason of any of its physical, chemical, reactive, toxic, flammable, explosive or corrosive characteristics causes danger or is likely to cause danger to health or environment, whether alone or when in contact with other wastes or substances, and shall include
(i)waste specified under column (3) of Schedule I,
(ii)wastes having constituents specified in Schedule II if their concentration is equal to or more than the limit indicated in the said Schedule, and
(iii)wastes specified in Part A or Part B of the Schedule III in respectof import or export of such wastes in accordance with rules 12, 13 and 14 or the wastes other than those specified in Part A or Part B if they possess any of the hazardous characteristics specified in Part C of that Schedule;