Section 4 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
4. Responsibilities of the occupier for handling of hazardous wastes.-
(1)The occupier shall be responsible for safe and environmentally sound handling of hazardous wastes generated in his establishment.(2)The hazardous wastes generated in the establishment of an occupier shall be sent or sold to a recycler or reprocessor or reuser registered or authorised under these rules or shall be disposed of in an authorised disposal facility.(3)The hazardous wastes transported from an occupier's establishment to a recycler for recycling or reuse or reprocessing or to an authorised facility for disposal shall be transported in accordance with the provisions of these rules.(4)The occupier or any other person acting on his behalf who intends to get his hazardous wastes treated and disposed of by the operator of a treatment, storage and disposal facility shall give to the operator of a facility, such information as may be determined by the State Pollution Control Board.(5)The occupier shall take all adequate steps while handling hazardous wastes to:(i)contain contaminants and prevent accidents and limit their consequences on human beings and the environment; and(ii)provide persons working on the site with the training, equipment and the information necessary to ensure their safety.
