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Union of India - Section

Section 15 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

15. "facility" means any establishment wherein the processes incidental to the generation, handling, collection, reception, treatment, storage, reuse, recycling, recovery, pre-processing, co-processing, utilisation and disposal of hazardous and, or, other wastes are carried out;