Section 5 in Atomic Energy (Radiation Protection) Rules, 2004
5. Exemption.-
The use and disposal of an substance and materials which spontaneously emit radiation not exceeding the level of radiation prescribed by notification issued under clause (i) of Sub-Section (1) of Section 2 of the Act and the use of radiation generating equipment, devices or appliances emitting radiation not exceeding the limit determined by the Central Government under clause (g) of Section 3 of the Act, are exempted from the purview of rule 3.
