LexSection 21 — Safe and environmentally sound management of hazardous materials.
The Recycling of Ships Act, 2019
Every Ship Recycler shall,-- (a) ensure safe and environmentally sound removal and management of hazardous materials from a ship; and (b) comply with such requirements related to basic infrastructure facilities including those related to environmentally safe disposal or management of wastes and hazardous materials, in such manner as may be specified by the regulations.Open in Lexace · Ask the AI about this section