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Union of India - Section

Section 5 in The Hazardous and other Wastes (Management and Transboundary Movement) Rules, 2016

5. "captive treatment, storage and disposal facility" means a facility developed within the premises of an occupier for treatment, storage and disposal of wastes generated during manufacture, processing, treatment, package, storage, transportation, use, collection, destruction, conversion, offering for sale, transfer or the like of hazardous and other wastes;