Hazardous Wastes (Management and Handling) Rules, 1989
4. Responsibility of the occupier for handling of wastes
(1) The occupier generating hazardous wastes listed in column (2) of the schedule in quantities equal to or exceeding the limits given in column (3) of the said Schedule, shall take all practical steps to ensure that such wastes are properly handled and disposed of without any adverse effects which may result from such wastes and the occupier shall also be responsible for proper collection, reception, treatment, storage and disposal of these wastes either himself or through the operator of facility.
(2) The occupier or any other person acting on his behalf who intends to get his hazardous waste treated by the operator of a facility under sub-rule (1) shall give to the operator of a facility such information as may be specified by the 2[State Pollution Control Board or 3[Committee]].
Back
