Section 2(14) in The Hazardous Wastes (Management And Handling) Rules, 1989
(14)"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-(a)wastes listed in column (3) of Schedule 1;(b)wastes having constituents listed in Schedule 2 if their concentration is equal to or more than the limit indicated in the said Schedule; and(c)wastes listed in Lists "A" and "B" of Schedule 3 (Part A) applicable only in case(s) of import or export of hazardous wastes in accordance with rules 12, 13 and 14 if they possess any of the hazardous characteristics listed in Part B of Schedule 3.Explanation .-For the purposes of this clause,-(i)all wastes mentioned in column (3) of Schedule 1 are hazardous wastes irrespective of concentration limits given in Schedule 2 except as otherwise indicated and Schedule 2 shall be applicable only for wastes or waste constituents not covered under column (3) of Schedule 1;(ii)Schedule 3 shall be applicable only in case(s) of import or export;
