(1)The following waste produced in Antarctica by generators of such waste shall be removed from there, namely:—(a)radioactive substances within the meaning of the Atomic Energy Act, 1962;(b)all kinds of batteries or components thereof;(c)fuel, both liquid and solid;(d)waste containing harmful levels of heavy metals or acutely toxic or harmful persistent compounds;(e)Polyvinyl chloride, polyurethane, polystyrene foam, rubber, lubricating oils, treated timbers and other products which contain additives that may produce harmful emissions, if incinerated;(f)all other plastic waste;(g)fuel drums other than those required for logistics purposes;(h)other solid, non-combustible waste including but not restricted to glass and metal scraps;(i)residues of carcasses of imported animals;(j)laboratory culture of microorganisms and plant pathogens;(k)introduced avian products;(l)ash and products of incineration;(m)unserviceable machineries and equipment including electronics; and(n)such other waste as may be prescribed.
