Hazardous Wastes (Management and Handling) Rules, 1989

3. Definitions

In these rules, unless the context otherwise requires-

(a) "Act" means the Environment (Protection) Act, 1986 (29 of 1986);

(b) "applicant" means a person or an organization that applies, in Form I, for granting of authorization to perform specific activities connected with handling of hazardous wastes;

(c) "authorization" means permission for collection, reception, treatment, transport, storage and disposal of hazardous wastes, granted by the competent authority in Form 2;

(d) "authorized person" means a person or an organization authorized by the competent authority to collect, treat, transport, store or dispose of hazardous wastes in accordance with the guidelines to be issued by the competent authority from time to time;

(e) "export" with its grammatical variations and cognate expressions, means taking out of India to a place outside India;

(f) "exporter" means any person under the jurisdiction of the exporting country who exports hazardous wastes and the exporting country itself, which exports hazardous wastes;

(g) "facility" means any location wherein the processes incidental to the waste generation, collection, reception, treatment, storage and disposal are carried out;

(h) "Form" means a Form appended to these rules;

(i) "hazardous wastes" means categories of wastes specified in the Schedule;

(j) "hazardous wastes site" means a place for collection, reception, treatment, storage and disposal of hazardous wastes which has been duly approved by the competent authority;

(k) "import", with its grammatical variations and cognate expressions, means bringing into India from a place outside India;

(l) "importer" means an occupier or any person who imports hazardous wastes;

(m) "operator of a facility" means a person who owns or operates a facility for collection, reception, treatment, storage and disposal of hazardous wastes;

(n) "Schedule" means the Schedule appended to these rules;

(o) "State Pollution Control Board" means the Board appointed under sub-section (1) of section 4 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974) and under section 4 of the Air (Prevention and Control of, Pollution) Act, 1981 (14 of 1981);

(p) "Tran boundary movement" means any movement of hazardous wastes or other wastes from an area under the national jurisdiction of one country to or through an area under the national jurisdiction of another country or to or through an area not under the national jurisdiction of any country, provided at least two countries are involved in the movement;

(q) the words and expressions used in these rules and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.