Section 15(1) in The Hazardous Wastes (Management, Handling And Transboundary movement) Rules, 2008*
(1)Any person intending to export hazardous wastes specified in Schedule III shall apply in Form 7 and Form 8 along with full cover insurance policy for consignment to the Central Government for the proposed transboundary movement of the hazardous wastes together with the Prior Informed Consent in writing from the importing country.
