Section 10 in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
10.
/530Whereas the draft rules, namely, the Hazardous Material (Management, Handling and Transboundary Movement) Rules, 2007 was published by the Government of India in the Ministry of Environment and Forest vide Number S.O. 1676(E), dated 28th September, 2007 in the Gazette of India, Extraordinary of the same date inviting objection and suggestions from all persons likely to be affected thereby before the expiry of the period of sixty days from the date on which copies of the Gazette containing the said notification were made available to the public;And whereas copies of the said Gazette were made available to the public on the 28th day of September, 2007;And whereas the objections and suggestions received within the said period from the public in respect of the said draft rules have been duly considered by the Central Government;Now, therefore, in exercise of the powers conferred by sections 6, 8 and 25 of theEnvironment (Protection) Act, 1986 (29 of 1986), and in supersession of theHazardous Wastes (Management and Handling) Rules, 1989, except in respect of, things done or omitted to be done before such supersession, the Central Government, hereby makes the following rules, namely:
