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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Hazardous Wastes (Management And Handling) Rules, 1989

(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.