AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Hazardous Wastes (Management and Handling) Rules, 1989

7. Packaging, labeling and transport of hazardous wastes

(1) Before any hazardous waste is delivered at the hazardous wastes site, the occupier or operator of a facility shall ensure that the hazardous waste is packaged in a manner suitable for storage and transport and the labeling and packaging shall be easily visible and be able to withstand physical conditions and climatic factors.

(2) Packaging, labeling and transport of hazardous wastes shall be in accordance with the provisions of the rules issued by the Central Government under the Motor Vehicles Act, 1988, and other guidelines issue from time to time.














  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement