Hazardous Wastes (Management and Handling) Rules, 1989

Contents
Sections	Particulars
1	Short title and commencement
2	Application
3	Definitions
4	Responsibility of the occupier for handling of wastes
5	Grant of authorization for handling hazardous wastes
6	Power to suspend or cancel an authorization
7	Packaging, labeling and transport of hazardous wastes
8	Inventory of disposal sites
9	Records and returns
10	Accident reporting and follow-up
11	Import of hazardous wastes
12	Appeal
Schedule Categories Of Hazardous Wastes
Form 1	Application For Authorisation /Renewal Of Authorisation For Collection/ Reception/ Treatment/ Transport/ Storage/Disposal Of Hazardous Wastes
Form 2	Authorisation For Operating Facility For Collection, Reception, Treatment, Storage, Transport And Disposal Of Hazardous Wastes
Form 3	Format For Maintaining Records Of Hazardous Wastes At The Facility
Form 4	Format For Submission Of Returns Regarding Disposal Of Hazardous Waste
Form 5	Accident Reporting And Follow-Up
Form 6	Format For Notification And Movement Document
Form 7	Format For Maintaining Records Of Hazardous Wastes Imported
	Foot Notes

[Notification No. SO 594(E), dated 28th. July, 1989]1

In exercise of the powers conferred by sections 6, 8, and 25 of the Environment (Protection) Act, 1986 (29 of 1986), the Central Government hereby makes the following rules, namely:-