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Union of India - Section

Section 36 in THE INDIAN ANTARCTIC ACT, 2022

36. Disposal of combustive wastes.

(1)The combustible waste which are not removed by generators of such waste shall be burnt in incinerators to a maximum extent practicable to avoid harmful emissions and shall not be burned openly.
(2)The standards for emission from incineration of waste under sub-section (1) and from other equipment and vehicles shall be such as may be prescribed.