(6)Notwithstanding anything contained in this Act, the Committee shall not grant a permit under this section authorising any person or a vessel or an aircraft on an Indian expedition, unless it is satisfied that a waste management plan and an emergency plan for the expedition have been prepared in such manner as may be prescribed:Provided that the waste management plan shall include details of such wastes which are intended to be shipped from Antarctica into the Indian territory or territory of any other Party for disposal.Explanation.—For the purposes of this sub-section,—(i)"waste management plan" means the waste management plan referred to in sub-section (3) of section 34;(ii)"emergency plan" means a plan to meet the environmental emergency referred to in section 39.
