Section 19(2) in The Hazardous Wastes (Management And Handling) Rules, 1989
(2)Every application for registration under this rule shall be made in Form 11 alongwith a copy each of the following documents to the Central Pollution Control Board for the grant of such registration or renewal:-(a)letter of consents granted under the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981;(b)authorisation granted under rule 5 of these rules;(c)certificate of registration with District Industries Centre;(d)proof of installed capacity of plant and machinery issued by either State Pollution Control Board or Committee or the District Industries Centre; and(e)report from the State Pollution Control Board or Committee regarding proof of compliance of effluent and emission standards and treatment and disposal of hazardous wastes as stipulated by that Board or Committee.
