Section 2(j) in Goa Waste Management Corporation Act, 2016
(j)"Hazardous waste" means any waste which by reason of any of its physical, chemical, reactive, toxic, flammable, explosive or corrosive characteristics causes danger or is likely to cause danger to health or environment, whether alone or when comes in contact with other wastes or substances and includes the waste as specified in the Hazardous Wastes (Management, Handling and Transboundary Movement) Rules, 2016.
