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State of Haryana - Section

Section 35 in Haryana Air (Prevention and Control of Pollution) Rules, 1983

35. Quantity of Hazardous Waste disposed

(i)Within the factory
(ii)Outside the factory (specify location and enclose copies of agreement)
(iii)Through sale (Enclose documentary proof and copies of agreement)
(iv)Outside State/Union Territory. If yes particulars of (i) and (ii) above.
(v)Others (specify).