Section 36 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016
36. "used oil" means any oil-
(i)derived from crude oil or mixtures containing synthetic oil including spent oil, used engine oil, gear oil, hydraulic oil, turbine oil, compressor oil, industrial gear oil, heat transfer oil, transformer oil and their tank bottom sludges; and(ii)suitable for reprocessing, if it meets the specification laid down in Part A of Schedule V but does not include waste oil;
