Section 3(1)(z) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

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Union of India - Subsection

Section 3(1)(z) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*

(z)"storage" means storing any hazardous waste for a temporary period, at the end of which such waste is processed or disposed of;

(za)"transboundary movement" means any movement of hazardous wastes from an area under the jurisdiction of one country to or through an area under the jurisdiction of another country or to or through an area not under the jurisdiction of any country, provided at least two countries are involved in the movement;

(zb)"transport" means off-site movement of hazardous wastes by air, rail, road or water;

(zc)"transporter" means a person engaged in the off-site transportation of hazardous waste by air, rail, road or water;

(zd)"treatment" means a method, technique or process, designed to modify the physical, chemical or biological characteristics or composition of any hazardous waste so as to reduce its potential to cause harm;

(ze)"used oil" means any oil

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Union of India - Subsection

Section 3(1)(z) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*