Section 13 in The Environment (Protection) Rules, 1986
13. [ Prohibition and restriction on the handling of hazardous substances in different areas.
(1)The Central Government may take into consideration the following factors while prohibiting or restricting the handling of hazardous substances in different areas:-(i)the hazardous nature of the substance (either in qualitative or quantitative terms) as far as may be in terms of its damage causing potential to the environment, human beings, other living creatures, plants and property;(ii)the substances that may be or likely to be readily available as substitutes for the substances proposed to be prohibited or restricted;(iii)the indigenous availability of the substitute, or the state of technology available in the country for developing a safe substitute;(iv)the gestation period that may be necessary for gradual introduction of a new substitute with a view to bringing about a total prohibition of the hazardous substance in question; and(v)any other factor as may be considered by the Central Government to be relevant to the protection of environment.(2)While prohibiting or restricting the handling of hazardous substances in an area including their imports and exports the Central Government shall follow the procedure hereinafter laid down:-(i)Whenever it appears to the Central Government that it is expedient to impose prohibition or restriction on the handling of hazardous substances in an area, it may, by notification in the Official Gazette and in such other manner as the Central Government may deem necessary from time to time, give notice of its intention to do so.(ii)Every notification under clause (i) shall give a brief description of the hazardous substances and the geographical region or the area to which such notification pertains and also specify the reasons for the imposition of prohibition or restriction on the handling of such hazardous substances in that region or area.(iii)Any person interested in filing an objection against the imposition of prohibition or restrictions on the handling of hazardous substances as notified under clause (i) may do so in writing to the Central Government within thirty days from the date of publication of the notification in the Official Gazette.(iv)The Central Government shall within a period of sixty days from the date of publication of the notification in the Official Gazette consider all the objections received against such notification and may impose prohibition or restrictions on the handling of hazardous substances in a region or an area.]
