Section 2 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
2. Application.-
These rules shall apply to the handling of hazardous wastes as specified in Schedules and shall not apply to(a)waste-water and exhaust gases as covered under the provisions of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and the Air (Prevention and Control of Pollution) Act, 1981 (14 of 1981) and the rules made thereunder;(b)wastes arising out of the operation from ships beyond five kilometres of the relevant baseline as covered under the provisions of the Merchant Shipping Act, 1958 (44 of 1958) and the rules made thereunder;(c)radioactive wastes as covered under the provisions of the Atomic Energy Act, 1962 (33 of 1962) and the rules made thereunder;(d)bio-medical wastes covered under the Bio-Medical Wastes (Management and Handling) Rules, 1998 made under the Act; and(e)wastes covered under the Municipal Solid Wastes (Management and Handling) Rules, 2000 made under the Act.
