Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 34 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016 34. "transporter" means a person engaged in the off-site transportation of hazardous or other waste by air, rail, road or water;
